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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 15(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)Where the amount paid by the registered dealer for the goods exceeds two thousand rupees, the tax credit shall be allowed in the tax period when the goods are sold by the registered dealer or the goods into which they have been incorporated are sold by the registered dealer.