Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 95(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)fails to furnish with a return any other document that is required to be furnished with the return, such person shall be liable to pay, by way of penalty, a sum of five hundred rupees per day from the day immediately following the due date until the failure is rectified: