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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 14(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Every dealer wishing to claim a tax credit in excess of one lakh rupees on opening stock shall furnish with the statement a certificate signed by an accountant in the prescribed form certifying that the net credit claim made is true and correct.