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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 108(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)If, save as provided in sub-section (3), any servant of the Government discloses any of the particulars referred to in sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months, and shall also be liable to a fine.