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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 35(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Where a person has made an objection to an assessment or part of an assessment and has complied with the condition, if any, to entertain such objection in the manner provided in section 74, the Commissioner may not enforce the payment of balance amount in dispute under that assessment until the objection is resolved by the Commissioner.