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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 79(1)(j) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(j)an assessment issued by the Commissioner to give effect to an order of the Appellate Tribunal or a court; or