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

Andaman and Nicobar Islands - Subsection

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

(w)the restrictions and conditions subject to which and the manner and the time within which the application for refund may be made under section 41;