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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 66(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)The Commissioner and the Value Added Tax Authorities shall exercise such powers as may be conferred, and perform such duties as may be required, by or under this Regulation.