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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 93(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)omits from a return furnished under this Regulation any matter or thing without which the return is false, misleading or deceptive in a material particular, shall be liable to pay, by way of penalty, a sum of five thousand rupees or the amount of the tax deficiency, whichever is higher.