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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 44(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)the Deputy Commissioner of Value Added Tax and the Assistant Commissioner of Value Added Tax shall have and exercise all the powers and perform all the duties of Assistant Commissioner or Assistant Commissioner (Settlement) under the said Regulation;