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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 76(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)Any person aggrieved by a decision made by the Commissioner under sections 74, 84 and 85 may appeal to the Appellate Tribunal against such decision:Provided that no appeal may be made against a non-appealable order under section 79.