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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 112(2)(z) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(z)the turnover, the form of the audit report, the particulars to be set forth in such report and the time of furnishing such report under section 49;
(za)the amount referred to in sub-section (4) of section 50 or the conditions and restrictions referred to in sub-section (8) of section 50;
(zb)the particulars to be contained in the debit or credit notes under section 51;
(zc)the conditions subject to which the Commissioner may require any person to produce records, books of account, registers and other documents, answer questions or prepare and furnish additional information under sub-section (2) of section 59;
(zd)records that an owner or person in charge of a goods vehicle shall carry with him in respect of the goods carried in the goods vehicle under sub-section (2) of section 61 and form, manner and amount of security under sub-section (5) of the said section;
(ze)the manner in which an auction of goods or a goods vehicle shall be carried out under section 63;
(zf)the restrictions and conditions subject to which the Commissioner may delegate his powers, and the form of evidence of such delegation under section 68;
(zg)the form and manner in which an objection under section 74 or an application for review under sub-section (11) of said section may be filed and the fee payable in respect thereof;
(zh)the form and manner in which appeals may be filed under section 76, the manner in which such appeals shall be verified and the fees payable in respect thereof;
(zi)amount of fee under section 81;
(zj)qualifications to be possessed by a Value Added Tax Practitioner under section 82;
(zk)manner in which an application may be made and the period within which the determination shall be made under section 84;
(zl)conditions subject to which, the Commissioner may authorise any officer or person subordinate to him to conduct investigations under section 92;
(zm)period within which and the manner in which the declaration or the communication under section 95 is to be furnished;
(zn)the manner in which, and the time within which, applications shall be made (including fees payable in respect thereof), information furnished, securities given and notices served under this Regulation;
(zo)any other matter which is required to be, or may be, prescribed.