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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Daman and Diu - Subsection

Section 4(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Subject to such conditions as it may impose, the Government may, if it considers it necessary so to do in the public interest, by notification, specify a lower rate of tax than rate of tax specified under clauses (a) to (d) of sub-section (1).