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Andaman and Nicobar Islands - Section

Section 72 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

72. Immunity from civil suit.

- No suit or proceeding shall be brought in any civil court against the Government, the Commissioner, any Value Added Tax Authorities, or member of the Appellate Tribunal for anything done or intended to be done in good faith under this Regulation or the rules made thereunder.