Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Daman and Diu - Subsection Section 33(2) in Daman and Diu Value Added Tax Regulation, 2005 (2)The amount of any penalty assessed under this section shall become due on the date on which the notice of assessment has been served by the Commissioner.
