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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 78(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)ln computing the period of limitation prescribed ,), or under any provision of this Act, or the rules made There under, other than sections 77 or 82,any period during which any proceeding is stayed by an order or injunction of any court shall be excluded.