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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 53(8) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(8)For the purposes of this section, the expressions "company" and "private company" shall have the meanings respectively assigned to them under clauses (20) and (68) of section 2 of the Companies Act, 2013.