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 18] [Entire Act] Daman and Diu - Subsection Section 18(4) in Daman and Diu Value Added Tax Regulation, 2005 (4)The taxable quantum of a dealer shall not include turnover from(a)the sales of capital assets;(b)the sales made in the course of winding up business of the dealer.
