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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 99(4)(g) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(g)fails without sufficient cause, when directed so to do under section 48 to keep any accounts or record, in accordance with the directions;