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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 50(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)A tax invoice in respect of a sale shall be issued in duplicate, the original shall be issued to the purchaser (or the person taking the delivery, as the case may be) and the duplicate shall be retained by the selling dealer.