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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 68(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Notwithstanding any law or doctrine to the contrary, the power delegated by the Commissioner to a person to determine an objection under section 74 may be exercised by that person, even though the person determining the objection is equal in rank to the person whose decision is under objection.