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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 101(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 all offences punishable under this Regulation or the rules made thereunder shall be cognizable and bailable.