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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Daman and Diu - Subsection

Section 60(7) in Daman and Diu Value Added Tax Regulation, 2005

(7)The powers under this section may also be exercised in respect of a dealer or a third party for the purposes of undertaking an audit or to assist in recovery of dues under this Regulation.