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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 15(2)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the tax fraction of the fair market value of the goods at the time of their purchase by the registered dealer; or