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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 79(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Save as provided in clause (j) of sub-section (1), nothing contained in sub-section (1) shall prevent the person from objecting to the amount or the obligation to pay any amount assessed by the Commissioner under section 74.