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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 81(2)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)filed within sixty days from the date on which the order appealed against is received by the Commissioner or served upon the other party: