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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 61(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)The owner, driver or person in charge of a goods vehicle shall carry with him such records as may be prescribed in respect of the goods carried in the goods vehicle and produce the same before any officer in charge of a check-post or barrier or any other officer or any agent as may be empowered by the Commissioner.