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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 67(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Nothing in sub-section (3) shall prevent the Commissioner from issuing general orders, instructions and directions to any person who determines objections made under section 74 or answers questions made under section 84 about the manner of determining classes of objections or answering classes of questions.