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[Cites 0, Cited by 0] [Section 97(4)] [Section 97] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 97(4)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the decision to adopt that treatment was made by the person relying on a determination given to the person by the Commissioner under section 84 or a ruling issued by the Commissioner under section 85,