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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 94(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)If, any dealer fails to comply with the provisions of section 49, the dealer shall be liable to pay, by way of penalty, a sum equal to one per cent. of his turnover or a sum of fifty thousand rupees, whichever is less.