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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 16(6)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)whose turnover in the year preceding the commencement of this Regulation does not exceed five lakh rupees or such other amount as may be specified by the Government by notification in the Official Gazette; and