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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Daman and Diu - Subsection

Section 77(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)In computing the period of limitation prescribed by or under any provision of this Regulation, or the rules made thereunder, other than sections 76 or 81, any period during which any proceeding is stayed by an order or injunction of any court shall be excluded.