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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 10(5) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(5)Where the goods which have been purchased by a dealer are sold at a price lower than the price at which it was purchased by the dealer, the tax credit on such purchases shall be reduced proportionately in the tax period during which the goods are sold.