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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 110(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)If the Commissioner considers that for the purposes of the better administration it is necessary so to do, he may by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or in connection with this Regulation.