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[Cites 0, Cited by 0] [Section 74(7)] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(7)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)refuse the objection or the remainder of the objection, as the case may be; and in either case, serve on the person objecting, a notice in writing of the decision and the reasons for it, including a statement of the evidence on which it is based: