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[Cites 0, Cited by 0] [Section 85(4)] [Section 85] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 85(4)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the ruling has, at the time of implementing the transaction or undertaking the action, not been withdrawn by the Commissioner; and