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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

Andaman and Nicobar Islands - Subsection

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

(b)any amounts due under this Regulation where the person has made an appeal to the Appellate Tribunal.