Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] Andaman and Nicobar Islands - Subsection Section 74(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (3)An objection shall be in writing in the prescribed form and shall state fully and in detail the grounds upon which the objection is made.
