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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 82(1)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)by a Value Added Tax practitioner who possesses the prescribed qualifications and is entered in the list, which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2).