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 76] [Entire Act] Andaman and Nicobar Islands - Subsection Section 76(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (3)Every appeal made under this section shall be in form, verified in such manner and shall be accompanied by such fee as may be prescribed.
