Section 67(3)(a) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 67(3)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)The powers exercised by the Goods Tax authorities for the making of assessments of tax, the computation and imposition of penalties, the computation of interest due or owed, the computation of the entitlement and the amount of any refund, and the conduct of audits or investigations are administrative powers.

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State of Arunachal Pradesh - Subsection

Section 67(3)(a) in Arunachal Pradesh Goods Tax Act, 2005