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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 99(4)(h) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(h)fails without sufficient cause, to comply with any requirements made of him under section 58 or 59, or obstructs any officer making inspection or search or seizure under sections 60 and 61;