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

Andaman and Nicobar Islands - Subsection

Section 35(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)Nothing in this section shall stay any proceedings by the Commissioner or before a court for the recovery of-
(a)any amounts due under this Regulation that are not the subject of a dispute before the Commissioner; or
(b)any amounts due under this Regulation where the person has made an appeal to the Appellate Tribunal.