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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Daman and Diu - Subsection

Section 31(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)No assessment shall be deemed to have been made under sub-section (1), if the Commissioner has already made an assessment of tax in respect of the same tax period under any other provision of this Regulation.