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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Daman and Diu - Subsection

Section 35(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where a person has made an appeal to an assessment or part of an assessment in the manner provided in section 74, the Commissioner shall not enforce the payment of any amount in dispute under that assessment until the appeal is decided by the Commissioner.