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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 84(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)An application for the determination of a determinable question may not be made after-
(a)the Commissioner has commenced the audit of the person pursuant to section 58; or
(b)the Commissioner has issued an assessment for the tax period in which the transaction that is the subject of the determinable question occurred.