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[Cites 0, Cited by 0] [Section 46(8)] [Section 46] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 46(8)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)Every such provisional attachment shall cease to have effect after the expiry of a period of six months from the date of the order made under sub-section (1):