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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 68(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)Where the Commissioner has delegated a power to a Value Added Tax Authority, the Commissioner may supervise, review and rectify any decision made or action taken by that Authority.