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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(1)(h) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(h)a registered dealer has committed one or more offences or contravened the provisions and the offence or contravention is, in the opinion of the Commissioner, of such magnitude that it is necessary to do so; or