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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(4)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)in the case of an objection made under sub-section (1), within two months of the date of service of the assessment, or order or decision, as the case may be; or