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[Cites 0, Cited by 0] [Section 40(7)] [Section 40] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 40(7)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)the price charged for the goods is expressed not to include an amount of tax payable under this Act; the amount may be refunded to the seller or may be applied by the dealer under sub-section (3)(b) without the dealer being required to refund an amount to the purchaser.