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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 48(2)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)every person who has paid an amount of tax, interest, penalty or other amount owed under this Regulation, shall preserve a copy of the challan evidencing the making of the payment.