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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 74(1)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)any other order or decision made under this Regulation, may make an objection against such assessment, or order or decision, as the case may be, to the Commissioner: