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

Andaman and Nicobar Islands - Subsection

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

(d)fails without sufficient cause to furnish any returns as required under section 27 by the date or in the manner prescribed;