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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(8) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(8)The Commissioner shall, at intervals not exceeding three months, host on the departmental website, such particulars as may be prescribed, of registered dealers whose registration has been cancelled.