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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 12(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)Where a dealer wishes to change the method of determining the turnover and turnover of purchases, he may only make the change with the consent of the Commissioner and on such terms and conditions as the Commissioner may impose.