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

Andaman and Nicobar Islands - Subsection

Section 16(8) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(8)The proof of payment of tax referred to in sub-section (6) along with a statement of opening stock and finished goods in such form as may be prescribed shall be furnished to the Commissioner at the time the person specifies his intention to pay tax under this section.