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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 3(1)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)required to be registered under this Regulation, shall be liable to pay tax calculated in accordance with this Regulation, at the time and in the manner provided in this Regulation.