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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 96(1) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(1)The Government shall, by notification, constitute an Authority to be known as the Arunachal Pradesh Authority for Advance Ruling:Provided that the Government may, on the recommendation of the Council, notify any Authority located in another State to act as the Authority for the State.