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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 44(2)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the Value Added Tax Officers and the Assistant Value Added Tax Officers shall have and exercise all the powers and perform all the duties of Tehsildar under the said Regulation.