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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 50(2)(e) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(e)description, quantity, volume and value of goods sold and services provided and the amount of tax charged thereon indicated separately;