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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)A person who is aggrieved by the failure of the Commissioner to reach a decision or issue any assessment or order, or undertake any other procedure under this Regulation, within six months after a request in writing was served by the person, may make an objection against such failure.