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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 15(1)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the goods were purchased either as trading stock for re-sale in an unmodified form or otherwise or as raw material for incorporation or division into trading stock;