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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 35(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)Subject to provisions of sub-sections (2) and (4), where an amount of tax or penalty has been assessed under section 32 or 33, the Commissioner may not proceed to enforce payment of the amount assessed until two months after the date of service of the notice of assessment.