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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(2)(e) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(e)a registered dealer has ceased to be liable to pay tax under this Regulation, the registered dealer or the dealer's legal representative in case of clause (c), shall apply for cancellation of his registration to the Commissioner in the manner and within the time prescribed.