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

Andaman and Nicobar Islands - Subsection

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

(t)"non-resident" means a person who has no fixed place of business or residence in Andaman and Nicobar Islands;