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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Daman and Diu - Subsection

Section 12(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)The Commissioner may, having regard to trade or accounting practice, by notification, -
(a)allow certain classes of dealer to record turnover on the basis of the amounts paid or received by such dealer; or
(b)require certain classes of dealer to record turnover on the basis of the amounts payable or receivable by such dealer.