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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 48(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(5)The Commissioner may, by notification in the Official Gazette, direct any class of dealers, transporters or operators of warehouses to keep such accounts (including records of purchases and sales) as may be specified in the notification.