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

Andaman and Nicobar Islands - Subsection

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

(2)Unless otherwise specified in this Regulation-
(a)words importing the masculine gender shall include the feminine gender;
(b)words in singular shall include their plural and vice versa;
(c)expressions referring to "writing" shall include printing, typing, lithography, photography and other methods of representing or reproducing words in a visible form; and
(d)with reference to a person who is unable to sign his name, the word "signature" shall include his thumb impression or other mark duly attested to signify his signature.