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[Cites 0, Cited by 0] [Section 87(23)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(23)(d) in Arunachal Pradesh Goods Tax Act, 2005

(d)the goods in the goods vehicle are for delivery to an Approved Warehouse and the documents carried by the person disclose that the goods are for delivery to a person other than an Approved Warehouse; he shall be liable to a penalty equal to Rupees ten thousand.