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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(8) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(8)Where the Commissioner has not notified the person of his decision within the time specified under sub-section (7), the person may serve a written notice requiring him to make a decision within fifteen days.