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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Daman and Diu - Subsection

Section 42(5) in Daman and Diu Value Added Tax Regulation, 2005

(5)The interest payable by a person under this Regulation may be collected as tax due under this Regulation and shall be due and payable on and from the date on which the obligation to pay the interest has arisen.