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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 16(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Where a dealer elects to pay tax under this section, the dealer's net tax shall be the amount determined at the rate of one paisa in the rupee of the turnover of the dealer.