Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act] Andaman and Nicobar Islands - Subsection Section 9(4)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017 (a)after giving reasons in writing, reject the method adopted by the dealer and calculate the amount of tax credit; and