Section 89(2)(b) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

Daman and Diu - Subsection

Section 89(2)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)produces before the Commissioner, false bill, cash memorandum, voucher, declaration, certificate, tax invoice or other document for claiming deduction on tax credit; or

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Daman and Diu - Subsection

Section 89(2)(b) in Daman and Diu Value Added Tax Regulation, 2005