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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Daman and Diu - Subsection

Section 48(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)If the Commissioner considers that such records are not properly maintained to enable him to ascertain discharge of the obligations by the person under this Regulation, he may require such person by notice in writing to maintain such accounts (including records of purchases and sales) as may be specified in the notice.