Section 57(1)(a) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Daman and Diu - Subsection

Section 57(1)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)the tax payable under this Regulation, by such firm, association or family up to the date of such discontinuance may be assessed as if no such discontinuance had taken place; and

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Daman and Diu - Subsection

Section 57(1)(a) in Daman and Diu Value Added Tax Regulation, 2005