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Andaman and Nicobar Islands - Section

Section 49 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

49. Accounts to be audited in certain cases.

- If, in respect of any particular year, the gross turnover of a dealer exceeds sixty lakh rupees or such other amount as may be prescribed, then, such dealer shall submit a report in such manner, form and period as may be notified by the Commissioner.