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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Daman and Diu - Subsection

Section 9(7) in Daman and Diu Value Added Tax Regulation, 2005

(7)No tax credit shall be allowed under this section for -
(a)the purchase of goods from an unregistered dealer;
(b)the purchase of goods which are used exclusively for the manufacture, processing or packing of goods specified in the First Schedule.