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

Andaman and Nicobar Islands - Subsection

Section 2(29) in The Andaman and Nicobar Islands Excise Regulation, 2012

(29)"import into India" with its grammatical variations and cognate expressions, means bringing into the Union territory of Andaman and Nicobar Islands from any place outside India;