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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 9(7)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)the goods or goods manufactured out of such goods are to be exported from Andaman and Nicobar Islands by way of sale made under sub-section (1) of section 8 of the Central Sales Tax Act, 1956, the amount of the tax credit shall be reduced by the prescribed percentage.