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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

Daman and Diu - Subsection

Section 102(2)(d) in Daman and Diu Value Added Tax Regulation, 2005

(d)the conditions subject to which the amount of price and other charges towards goods to be included in the turnover of a dealer engaged in works contract under clause (a) of sub-section (2) of section 5;