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

Andaman and Nicobar Islands - Subsection

Section 70(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)In particular and without prejudice to the generality of the foregoing power, a notification issued by the Commissioner may stipulate all or any of the matters which in the opinion of the Commissioner are necessary or convenient for the proper administration.