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

Andaman and Nicobar Islands - Subsection

Section 81(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)An appeal shall lie to the High Court from every order passed by the Appellate Tribunal in appeal under this Regulation, if the High Court is satisfied that the case involves a substantial question of law.