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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 50(7) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(7)The Commissioner may, by notification in the Official Gazette, specify the manner and form in which the particulars on a tax invoice or retail invoice are to be recorded.