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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 112(2)(u) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(u)the manner in which, the time by when, the information to be included and the form in which the returns under section 26 or section 27 are to be furnished;