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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 99(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)produces before the Commissioner, false bill, cash memorandum, voucher, declaration, certificate, tax invoice or other document for claiming deduction on tax credit; or