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[Cites 0, Cited by 0] [Section 2(114)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(114)(c) in The Central Goods and Services Tax Act, 2017

(c)Dadra and Nagar Haveli [and Daman and Diu] [Inserted by Union territory of Dadra and Nagar Haveli and Daman and Diu Central Goods and Services Tax (Amendment) Regulation, 2020 (No. 2 of 2020), dated 24.1.2020.];