Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Andaman and Nicobar Islands - Subsection Section 33(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (3)Any assessment made under this section shall be without prejudice to prosecution for any offence under this Regulation.
