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] [Entire Act] Andaman and Nicobar Islands - Section Section 6 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 6. Sale exempt from tax. - The sale of goods listed in the Second Schedule shall be exempted from tax subject to the conditions and exceptions set out therein.
