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 16] [Entire Act] Andaman and Nicobar Islands - Subsection Section 16(7) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (7)The tax due under sub-section (6) shall be paid at any time before the person specifies his intention to pay tax under this section.
