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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

Daman and Diu - Subsection

Section 87(2)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)the amount of the penalty leviable under this Regulation shall be reduced by eighty per cent. of such penalty if such disclosure is made before the Commissioner issues the notice under section 58 for conducting of the audit of the business affairs of such person;