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 76] [Entire Act] Andaman and Nicobar Islands - Subsection Section 76(11) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (11)Save as provided in section 81 and sub-section (12), an order passed by the Appellate Tribunal on an appeal shall be final.
