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Andaman and Nicobar Islands - Section

Section 30 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

30. Assessment of tax, interest or penalty.

- No claim may be made by the Commissioner for the payment by a person of an amount of tax, interest or penalty or other amount in the nature of tax, interest or penalty due under this Regulation except by the making of an assessment for the amount.