Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] Andaman and Nicobar Islands - Subsection Section 66(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (1)For the purposes of carrying out this Regulation, the Government shall appoint a person to be the Commissioner of Value Added Tax.
