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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 112(2)(l) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(l)form of statements, manner, conditions and restriction subject to which credit may be claimed for stock brought forward during transition under section 14;