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 43] [Entire Act] Andaman and Nicobar Islands - Subsection Section 43(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (5)Where any security tendered for the purposes is to be sold, it shall be sold in the manner stipulated in section 63.
