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 98] [Entire Act] Andaman and Nicobar Islands - Subsection Section 98(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (1)The penalties specified under this Regulation are owed notwithstanding that no assessment of tax owed under this Regulation has been made.
