Section 27 in Daman and Diu Value Added Tax Regulation, 2005
27. Furnishing of other returns.
- In addition to the returns specified in section 26, the Commissioner may require any person (including an agent or trustee of such person), whether a registered dealer or not, to furnish him with such other returns as the Commissioner may specify and such other returns shall be furnished within such time and in such form as may be prescribed.
