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 2] [Entire Act] Andaman and Nicobar Islands - Subsection Section 2(49) in The Andaman and Nicobar Islands Excise Regulation, 2012 (49)"sales tax or value added tax" means tax on sale or purchase of goods referred to in entry 54 of List II of the Seventh Schedule to the Constitution;
