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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 38(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(5)The Commissioner may, as a condition of the payment of a refund, demand security from the person pursuant to the powers conferred in section 25 within fifteen days from the date on which the return was furnished or claim for the refund was made.