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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 112(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)In making any rules under this section, the Government may direct that a breach thereof shall be punishable with fine not exceeding five thousand rupees and, when the offence is a continuing one, with a fine not exceeding two hundred rupees per day during the continuance of such offence.