Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 44(2)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)the Additional Commissioner of Value Added Tax and the Joint Commissioner of Value Added Tax shall have and exercise all the powers and perform all the duties of the Deputy Commissioner under the Andaman and Nicobar Islands Land Revenue and Land Reforms Regulation, 1966;