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[Cites 0, Cited by 0] [Section 74(11)] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(11)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)The provisions of sub-section (1) shall apply to the rectification of a mistake by the appellate authority or an objection hearing authority as they apply to the rectification of mistake by the Commissioner: