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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Daman and Diu - Subsection

Section 53(1)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)who has been appointed the receiver of any assets of a company (hereinafter referred to as the "liquidator"), shall, within one month after he has become such liquidator, give notice of his appointment as such to the Commissioner.