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

Dadra And Nagar Haveli - Subsection

Section 2(40) in The Dadra and Nagar Haveli Excise Regulation, 2012

(40)"import" means to bring into Union territory of Dadra and Nagar Haveli from any other State or Union territory of the country;