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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 9(1)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)in the case of the purchase of goods for goods purchased from a person who is not a registered dealer;