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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Daman and Diu - Subsection

Section 46(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)Any person discharging any liability to the taxpayer after receipt of the notice referred to in this section, shall be personally liable to the Commissioner to the extent of the liability discharged or to the extent of the liability of the dealer for tax and penalty, whichever is less.