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

Andaman and Nicobar Islands - Subsection

Section 21(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)An amendment of the registration made under sub-section (2) shall take effect from the date of contingency which necessitates the amendment whether or not information in that behalf is furnished within the time prescribed under sub-section (1).