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 16(5)] [Section 16] [Entire Act] Andaman and Nicobar Islands - Subsection Section 16(5)(f) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (f)continue to retain tax invoices and retail invoices for all of his purchases as required under section 48.