Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(53) in Delhi Goods and Services Tax Act, 2017 (53)"Government" means the Lieutenant Governor of National Capital Territory of Delhi appointed under article 239 and designated as such under article 239AA of the Constitution;
