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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 66(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)The Government may, to assist the Commissioner in the administration of this Regulation, appoint as many Special Commissioners of Value Added Tax, Value Added Tax Officers and such other persons with such designations as the Government thinks necessary (herein this Chapter referred to as "Value Added Tax Authority").