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

Andaman and Nicobar Islands - Subsection

Section 81(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(5)The High Court shall decide the question of law so formulated and deliver such judgment thereon containing the grounds on which such decision is founded and may award such cost as it deems fit.