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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 53(1)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)who has been appointed the receiver of any assets of a company (hereafter in this section referred to as the "liquidator"),