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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 108(3)(d) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(d)of any such particulars to a civil court in any suit or proceeding to which the Government or any Value Added Tax authority is a party and which relates to any matter arising out of any proceeding under this Regulation or under any other law for the time being in force authorising any Value Added Tax authority to exercise any powers thereunder;