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[Cites 0, Cited by 49] [Entire Act]

UT Chandigarh - Section

Section 3 in The Punjab Value Added Tax Act, 2005

3. In section 2, -

(i)after clause (a), the following new clause shall be inserted, namely:-
"(aa) administrator" means the Administrator of the Union Territory of Chandigarh appointed by the President under article 239 of the Constitution.
(ii)clause (zk) shall be omitted.