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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 38(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Before making any refund, the Commissioner shall first apply such excess towards the recovery of any other amount due under this Regulation, or under the Central Sales Tax Act, 1956.