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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 58(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)The Commissioner may serve on any person in the prescribed manner a notice informing him that an audit of his business affairs shall be performed and where applicable, that an assessment already concluded under this Regulation may be reopened.