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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 19(6) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(6)Where a registered dealer has furnished a security as a condition of registration, such security shall be required for the continuance in effect of registration, unless otherwise provided by the Commissioner.