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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(9) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(9)If the decision has not been made by the end of the period of fifteen days after being given the notice referred to in sub-section (8), then, at the end of that period, the Commissioner shall be deemed to have allowed the objection.