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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 77(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)The Appellate Tribunal may admit an appeal under section 76 after the period of limitation laid down in that section, if the appellant satisfies the Appellate Tribunal that he had sufficient cause for not preferring the appeal within such period.