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

State of Maharashtra - Subsection

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

(114)"Union territory" means the territory of,-
(a)the Andaman and Nicobar Islands ;
(b)Lakshadweep ;
(c)Dadra and Nagar Haveli ;
(d)Daman and Diu ;
(e)Chandigarh ; and
(f)other territory.
Explanation. - For the purposes of this Act, each of the territories specified in sub-clauses (a) to (f) shall be considered to be a separate Union territory ;