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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 85(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)The ruling shall be treated as coming into effect on the date stated in the ruling (which may be a date prior to the publication of the ruling) or, if no date is stated in the ruling, on the date of publication of the Official Gazette.