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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Daman and Diu - Subsection

Section 14(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)Every dealer, desirous to claim a tax credit for more than one lakh rupees in respect of the opening stock referred to in sub-section (1), shall furnish along-with the statement a certificate signed by an accountant in the prescribed form certifying that the net credit claim specified in such statement is true and correct.