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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 94(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Where a tax deficiency arises in relation to a person, the person shall be liable to pay, by way of penalty, a sum equal to one per cent. of the tax deficiency per week or a sum equal to rupees fifty per week, whichever is higher, for the period of default.