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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Daman and Diu - Subsection

Section 76(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)Any authority objecting any decision or order made under section 74 or any person aggrieved by a decision or order made by the Commissioner under section 74, may appeal to the Appellate Tribunal against such decision or order.