Section 14(3) in Daman and Diu Value Added Tax Regulation, 2005
(3)No tax credit under sub-section (2) shall be claimed -(a)for finished goods manufactured out of raw material or capital goods on which tax had been paid;(b)for any goods, which were taxable at last point under the Daman and Diu Sales Tax Act, 1964 (4 of 1964) as it stood before its repeal by section 106, held at the time of the commencement of this Regulation;(c)in any statement furnished after the expiry of four months after the commencement of this Regulation; or(d)for opening stock which is held outside Daman and Diu.
