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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 112(2)(g) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(g)the conditions and the method subject to which the amount to be included in the turnover of a dealer engaged in works contract may be determined under section 5;