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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(5)If a dealer's registration which has been cancelled under this section is reinstated as a result of an appeal or other proceeding under this Regulation, the registration of the dealer shall be restored and he shall be liable to pay tax as if his registration had never been cancelled.