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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act] Andaman and Nicobar Islands - Subsection Section 112(2)(v) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (v)the manner in which any tax, interest, penalty or any other amount due under this Regulation is to be paid;