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Andaman and Nicobar Islands - Section

Section 78 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

78. Burden of proof.

- The burden of proving any matter in issue in proceedings under section 74, or before the Appellate Tribunal which relates to the liability to pay tax or any other amount under this Regulation shall lie on the person alleged to be liable to pay the amount.