Section 47(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)any person who holds or may subsequently hold money for or on account of the taxpayer, to pay to the Commissioner, either forthwith upon the money becoming due or being held or within the time specified in the first mentioned notice (but not before the money becomes due or is held as aforesaid) so much of the money as is sufficient to pay the amount due by the taxpayer in respect of the arrears of tax, interest and penalty under this Act, or the whole of the money when it is equal to or less than that amount.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 47(1)(b) in Arunachal Pradesh Goods Tax Act, 2005