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

Andaman and Nicobar Islands - Subsection

Section 25(6) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(6)Where the security furnished by any person is forfeited in whole or is rendered insufficient, he shall furnish a fresh security of the requisite amount or, as the case may be, shall make up the deficiency in such manner and within such period as may be specified.