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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 85(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)The Commissioner may, by notification in the Official Gazette, publish his ruling on the answer to any question involving the interpretation or application to a class of persons or class of transactions.