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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 81(9) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(9)Save as otherwise provided in this Regulation, the provisions of the Code of Civil Procedure, 1908, relating to appeals to the High Court shall, as far as may be, apply in the case of appeals under this section.