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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8) in The Union Territory Goods and Services Tax Act, 2017

(8)"Union territory" means the territory of,-
(i)the Andaman and Nicobar Islands;
(ii)Lakshadweep;
(iii)Dadra and Nagar Haveli [and Daman and Diu] [Inserted by Act No. 1 of 2020, dated 24.1.2020.];
[***] [Omitted '(iv) Daman and Diu;' by Act No. 1 of 2020, dated 24.1.2020.]
(v)Chandigarh; or
(vi)other territory.
Explanation. - For the purposes of this Act, each of the territories specified in sub-clauses (i) to (vi) shall be considered to be a separate Union territory;