Section 8(3)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

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Andaman and Nicobar Islands - Subsection

Section 8(3)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)partly for other purposes, the amount of tax on the sale of the goods shall be the greater of-

(i)A- (A x B / C); or

(ii)A- B;