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 98] [Entire Act] State of Arunachal Pradesh - Subsection Section 98(6) in The Arunachal Pradesh Goods and Services Tax Act, 2017 (6)The Authority shall pronounce its advance ruling in writing within ninety days from the date of receipt of application.
