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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 94(3)(v) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(v)fails to comply with a direction issued or fails to produce prescribed or notified records and accounts, or cause them to be produced, on or before the date specified in any notice served on him by the Commissioner or by an accountant or a panel of accountants or any other professional or panel of professionals nominated by the Commissioner in this behalf under clause (a) of sub-section (6) of section 58,