Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 20(1)(d) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(d)the dealer holds adequate proof of the amount of input tax in respect of the purchases, the dealer shall be entitled to a tax credit for the trading stock or raw materials held by the dealer on the date that the dealer's registration takes effect: