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

Daman and Diu - Subsection

Section 35(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)Subject to the provisions of sub-sections (2) and (4), where an amount of tax or penalty has been assessed under section 32 or section 33, the Commissioner may not proceed to enforce payment of the amount assessed until two months after 36 the date of service of the notice of assessment.