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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Daman and Diu - Subsection

Section 74(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)Where a person has requested a hearing under subsection (5) and the person fails to attend the hearing at the time and place stipulated, the Commissioner may proceed and dispose of the appeal in the absence of the person.