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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 42(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(5)The interest payable by a person under this Regulation may be collected as tax due under this Regulation and shall be due and payable once the obligation to pay interest has arisen.