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[Cites 0, Cited by 0] [Section 16(13)] [Section 16] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 16(13)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)The Commissioner shall, after verification of information furnished to him under clause (a) of sub-section (1) and after getting security under clause (b) of that sub-section, shall register the casual trader.