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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 77(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)In computing the period of limitation prescribed by or under any provision, or the rules made thereunder, other than section 76 or 81, any period during which any proceeding is stayed by an order or injunction of any court shall be excluded.