Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] Daman and Diu - Subsection Section 48(3) in Daman and Diu Value Added Tax Regulation, 2005 (3)Every dealer shall prepare and maintain the accounts and records in the manner and form as may be prescribed.
