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[Cites 0, Cited by 0] [Section 74(7)] [Section 74] [Entire Act]

Daman and Diu - Subsection

Section 74(7)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)refuse the relief prayed in the appeal in whole or part, and in either case, serve on the appellant, a notice in writing of the decision and the reasons for it, including a statement of the evidence on which it is based: