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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 95(3)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)to furnish any information in respect of the goods brought or kept in stock or sold by any participant before or during or after the exhibition-cum-sale; or