Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act] Andaman and Nicobar Islands - Subsection Section 25(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (b)the amount of any tax, interest or penalty for which the person may be or is likely to become liable at any time under this Regulation;