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[Cites 0, Cited by 0] [Section 110(4)] [Section 110] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 110(4)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)The Government may, by notification in the Official Gazette, provide that the provisions contained in the Information Technology Act, 2000, as amended from time to time, and the rules made and directions given under that Act, including the provisions relating to digital signatures, electronic governance, attributation, acknowledgement and dispatch of electronic records, secure electronic records and secure digital signatures and digital signature certificates as are specified in the said notification, shall, insofar as they may, as far as feasible, apply to the procedures under this Regulation.