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[Cites 0, Cited by 0] [Section 16(13)] [Section 16] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 16(13)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)Upon registration of casual trader, the Commissioner may issue the required forms to him for use as the declaration referred to in sub-section (3) of section 61 for bringing goods for sale in Andaman and Nicobar Islands and for taking the unsold goods out of Andaman and Nicobar Islands and the casual trader shall render complete account of the used forms and surrender the unused forms along with the return referred to in clause (d) of sub-section (1) of section 13.