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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 57(1)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)the tax payable under this Regulation, by such firm, association or family up to the date of such discontinuance may be assessed as if no such discontinuance had taken place; and