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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 10(2)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)intended to be used for the purposes specified under sub-section (1) of section 9 and are subsequently used, fully or partly, for purposes other than those specified under the said sub-section; or