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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 8(1)(d) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(d)the goods or part of the goods sold have been returned to the dealer within six months of the date of sale; or