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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 19(3)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)issue a notice to the applicant, clearly stating the grounds on which his application is proposed to be rejected and permitting him to show cause in writing, within fifteen further days, why his application should not be rejected: