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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 63(2)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)subject to the provisions of sub-section (3), shall return the goods or goods vehicle to the dealer or other person from whose custody or power they were seized.