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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 73(9) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(9)Notwithstanding anything to the contrary contained in this section, the Government, may, by a notification in the Official Gazette, constitute benches comprising of one or more members, subject to such conditions and regulations as may be laid down in the notification.