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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Daman and Diu - Subsection

Section 46(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)Any amount of money which the aforesaid person is required to pay to the Commissioner, or for which he is personally liable to the Commissioner under this section shall, if it remains unpaid, be recoverable as if arrears of land revenue.