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[Cites 0, Cited by 0] [Section 84(6)] [Section 84] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 84(6)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the person has, in the application for the determination of the determinable question, indicated the answer to the determinable question which the person believes to be correct (in this section called the "proposed determination"),