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 24 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 24. Registration during transition. - Every dealer who is registered under the Central Sales Tax Act, 1975, dealing in goods listed in the First Schedule.
