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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 9(5)(c) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(c)the transfer shall not be by way of a sale made in Andaman and Nicobar Islands; the amount of the tax credit shall be reduced by the prescribed percentage.