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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

Daman and Diu - Subsection

Section 98(3)(d) in Daman and Diu Value Added Tax Regulation, 2005

(d)of any such particulars to a civil court in any suit or proceeding to which the Government or any Value Added Tax Authority is a party and which relates to any matter arising out of any proceeding under this Regulation or under any other law for the time being in force authorizing any Value Added Tax Authority to exercise any powers thereunder;