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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 11(2)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)adjust the said amount in the same tax period against the tax payable by him under the Central Sales Tax Act, 1956 if any; and