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[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 9(8)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)¼th of the input tax on such goods arising in the tax period, in the same tax period;