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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 25(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Where the surety bond has been executed by another registered dealer and the dealer's registration is either cancelled or he has closed down his business, the person shall furnish a fresh security as may be prescribed and in the manner as stated in sub-section (3).