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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 99(1)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)issues to any person a false invoice, bill, cash memorandum, voucher or other document which he knows or has reason to believe to be false, shall, on conviction, be punishable with rigorous imprisonment for a term which may extend to six months, and with a fine.