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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

Daman and Diu - Subsection

Section 102(2)(h) in Daman and Diu Value Added Tax Regulation, 2005

(h)the period for which the turnover of a dealer, turnover of purchases made by a dealer and adjustment of adjustment to tax or tax credit by a dealer shall be treated as arising for a class of transactions under sub-section (4) of section 12;