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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Daman and Diu - Subsection

Section 76(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Subject to the provisions contained in section 77, no appeal shall be entertained unless it is made within two months from the date of service of the decision or order appealed against.