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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 2(1)(g) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(g)"capital goods" means plant, machinery and equipment used, directly or indirectly, in the process of trade or manufacturing or for execution of works contract in Andaman and Nicobar Islands;