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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 21(5)(e) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(e)is a firm or a company or a trust or other organisation, and a change occurs in the management of the organisation, then, merely by reason of the circumstances aforesaid, it shall not be necessary for the registered dealer to apply for a fresh certificate of registration and on information being furnished the registration shall be amended.