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Andaman and Nicobar Islands - Section

Section 27 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

27. Power to require other returns.

- In addition to the returns specified in section 26, the Commissioner may require any person, whether a registered dealer or not, to furnish (whether on that person's own behalf or as an agent or trustee) him with such other returns in the prescribed form as and when the Commissioner requires.