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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 38(7)(d) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(d)furnish the declaration or certificate forms as required under the Central Sales Tax Act, 1956, shall be excluded.