Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Andaman and Nicobar Islands - Subsection Section 7(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (c)in the course of import of the goods into or export of the goods out of, the territory of India;
