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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 31(1)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the notice referred to in clause (b) is deemed to have been served on the person on the day on which the Commissioner is deemed to have made the assessment.