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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(1)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)a registered dealer has ceased to carry on any activity which would entitle him to be registered as a dealer under this Regulation;