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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 61(8) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(8)Save as otherwise provided in this section, every search or seizure made under this section shall as far as possible be carried out in accordance with the provisions of the Code of Criminal Procedure, 1973 relating to searches or seizures made under that Code.