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 61(7)] [Section 61] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 61(7)(a) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(a)that the goods and goods vehicle shall be kept in the office, godown or other place within Andaman and Nicobar Islands, belonging to the owner of the goods vehicle and in the custody of such owner; and