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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 82(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)who, being a legal practitioner or chartered accountant, or cost accountant or company secretary is found guilty of misconduct in connection with any proceedings under this Regulation by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or