Section 2(8)(iii) in The Union Territory Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

(iii)Dadra and Nagar Haveli [and Daman and Diu] [Inserted by Act No. 1 of 2020, dated 24.1.2020.];

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