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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 8(1)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the previously agreed consideration for that sale has been altered by agreement with the recipient, whether due to the offer of a discount or for any other reason;