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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 41(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)The bodies listed in the Fourth Schedule shall be entitled to claim a refund of tax paid on goods purchased in Andaman and Nicobar Islands, subject to such restrictions and conditions as may be prescribed.