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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 112(2)(y) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(y)the manner and form in which the accounts and records are to be prepared under sub-section (3) of section 48;