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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 108(3)(f) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(f)of any such particulars to the Reserve Bank of India as are required by that Bank to enable it to compile financial statistics of international investment and balance of payment;