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

Andaman and Nicobar Islands - Subsection

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

(i)the conditions subject to which a dealer can make adjustments to tax in relation to the sale of goods under section 8;