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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 3(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)Subject to the other provisions of this Regulation, every dealer who is-
(a)registered under this Regulation; or
(b)required to be registered under this Regulation, shall be liable to pay tax calculated in accordance with this Regulation, at the time and in the manner provided in this Regulation.