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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 94(8) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(8)Any person who fails to comply with the requirement under sub-section (2) or sub-section (3) of section 59 shall be liable to pay, by way of penalty, a sum of twenty-five thousand rupees.