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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 68(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Where the Commissioner delegates his powers under Chapter X, the delegate shall carry and produce on demand evidence in the prescribed form of the delegation of these powers when exercising the powers.