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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 86(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)In this Chapter "tax deficiency" means the difference between the tax properly payable by the person in accordance with the provisions of this Regulation and the amount of tax paid by the person in respect of a calendar month.