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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 51(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)the tax payable in respect of the sale exceeds the amount shown as tax on the tax invoice, the dealer shall provide the purchaser with a debit note, containing such particulars as may be prescribed.