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Andaman and Nicobar Islands - Section

Section 98 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

98. Relationship to assessment and impact on criminal penalties.

(1)The penalties specified under this Regulation are owed notwithstanding that no assessment of tax owed under this Regulation has been made.
(2)Any penalty imposed under this Regulation shall be without prejudice to any prosecution for any offence under this Chapter.