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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 21(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)The Commissioner may, after considering any information furnished under this Regulation or otherwise received and after making such inquiry as he may deem fit, amend from time to time any registration.