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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Daman and Diu - Subsection

Section 82(2)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)who, being a legal practitioner or chartered accountant, cost accountant or company secretary is found guilty of misconduct in connection with any proceedings under this Regulation by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or