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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Daman and Diu - Subsection

Section 70(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)In particular and without prejudice to the generality of the foregoing power, a notification issued by the Commissioner may stipulate all or any of the matters which in the opinion of the Commissioner are necessary or convenient for the proper administration of this Regulation.