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[Cites 0, Cited by 0] [Section 16(12)] [Section 16] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 16(12)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)specify, in any scheme of composition of tax payable by the class of dealers or classes of dealers, different rates of taxes for different class or classes of dealers but, in such scheme, the net tax liability of the dealer opting to pay tax thereunder shall not exceed eight paise in the rupee of the turnover of the dealer.