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

Andaman and Nicobar Islands - Subsection

Section 76(13) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(13)Any order passed by the Appellate Tribunal may be reviewed suo motu or upon an application made in that behalf:Provided that before any order which is likely to affect any person adversely is passed, such person shall be given a reasonable opportunity of being heard.