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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Daman and Diu - Subsection

Section 46(7) in Daman and Diu Value Added Tax Regulation, 2005

(7)The Commissioner may apply to the court in whose custody there is money belonging to the taxpayer for payment to him of the entire amount of such money or if it is more than the tax, interest and penalty, if any, due, an amount sufficient to discharge such tax and the penalty.