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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Daman and Diu - Subsection

Section 19(4)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)issue a notice to the applicant, clearly stating the grounds on which his application is proposed to be rejected and allowing him to show cause in writing, within further fifteen days, why his application should not be rejected: