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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Daman and Diu - Subsection

Section 38(11) in Daman and Diu Value Added Tax Regulation, 2005

(11)The Commissioner may direct the assessment or reassessment of such dealer in respect of the year containing the period covered by the said return as expeditiously as possible and adjust the grant of provisional refund against tax due, if any, as a result of such assessment.