Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act] Andaman and Nicobar Islands - Subsection Section 79(1)(k) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (k)a notice served on the person under sub-section (10) of section 84 referred to as "non-appealable orders".