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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(1)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)a registered dealer who is required to furnish security under the provisions has failed to furnish or maintain such security;