Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Daman and Diu - Subsection

Section 5(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)For the purposes of this Regulation, taxable turnover means the turnover of a dealer during the tax period which remains after deducting therefrom -
(a)the turnover of sales not liable to tax under section 7; and
(b)the turnover of sales of such goods which are exempt under section 6.