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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 70(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)Where in his opinion it is necessary or convenient to do so, the Commissioner may issue notifications for carrying out the purposes:Provided that any notification shall not be inconsistent with this Regulation or any rules or regulations made pursuant to it.