Section 5 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
5. Taxable turnover.
- For the purposes of this Regulation, "taxable turnover" means the turnover of a dealer during the tax period which remains after deducting therefrom-(a)the turnover of sales not subject to tax under section 7; and(b)the turnover of sales of goods declared exempt under section 6.
