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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 115(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)a purchase occurring in the form of the acquisition of a right to use goods, to the extent that the right to use goods is exercised after the 1st day of July, 2017.