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THE ARUNACHAL PRADESH SALES TAX (AMENDMENT) ACT, 2002

(ACT No. 7 OF 2002)

further to amend the Arunachal Pradesh Sales Tax Act, 1999 (Act No. 5 of 1999).

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty-third year of Republic of India as follows :-

Short title and Commencement.

1. (1) This Act may be called the Arunachal Pradesh Sales Tax (Amendment) Act, 2002.

(2) It shall come into force at once.

Amendment of Section 5.

2. In Sub-section (1) of Section 5, for the existing figure “Rs. 20,000", the figure “Rs.1,00,000”, shall be substituted.