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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Daman and Diu - Subsection

Section 3(8) in Daman and Diu Value Added Tax Regulation, 2005

(8)Where it is found that any person registered as a dealer ought not to have been so registered, then notwithstanding anything contained in this Regulation, such person shall be liable to pay tax for the period during which he was so registered.