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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 73(6) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(6)Subject to the previous sanction of the Government, the Appellate Tribunal shall, for the purpose of regulating its procedure and disposal of its business, make Regulations consistent with the provisions and the rules made thereunder.