Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Arunachal Pradesh - Subsection Section 33(2) in Arunachal Pradesh Goods Tax Act, 2005 (2)No assessment shall arise under sub-section (1), if the Commissioner has already made an assessment of tax in respect of the same tax period under another section of this Act.
