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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 20(1)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)the dealer holds trading stock for the purpose of sale, or for use as raw materials for the production of finished goods;