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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Daman and Diu - Subsection

Section 33(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)Where the Commissioner has reason to believe that a liability to pay a penalty under section 86 has arisen, the Commissioner, after recording the reason in writing, shall serve on the person concerned a notice of assessment of the penalty which has become due under this Regulation.