Section 24 in Arunachal Pradesh Goods Tax Act, 2005
24. Consequences of de-registration.
(1)This section sets out the tax consequences arising if the registration of a registered dealer is cancelled.(2)Every person whose registration is cancelled shall pay in respect of all goods held on the date of cancellation an amount equal to the higher of -(a)the tax that would be payable in respect of those goods if the goods were sold at their fair market value on that date; or(b)the tax credit previously claimed in respect of those goods.(3)Where the dealer has accounted for turnover on the basis of amounts received and amounts paid, he shall include in the turnover of his final return:(a)any amount not yet received in respect of sales made while he was registered; and(b)any amount not yet paid in respect of purchases made while he was registered.
