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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 108(3)(i) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(i)of such particulars to the officers of the Central Government or any State Government for such other purposes, as the Government may, by general or special order, direct; or