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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 2(1)(n) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(n)"Government" means the Lieutenant Governor of the Andaman and Nicobar Islands appointed by the President under article 239 of the Constitution;