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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 80(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)No assessment made under this Regulation shall be invalid merely on the ground that the action could also have been taken by any other authority under any other provisions.