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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 94(9) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(9)Where goods are being carried by a transporter without the documents or without proper and genuine documents or without being properly accounted for in the documents referred to in sub-section (2) of section 61, the transporter shall be liable to a penalty equal to twenty paisa in a rupee for the value of such goods.