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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Daman and Diu - Subsection

Section 16(8) in Daman and Diu Value Added Tax Regulation, 2005

(8)Every dealer, who opts or intends to pay tax under this section, shall furnish to the Commissioner the proof of payment of tax referred to in sub-section (6) along with a statement of opening stock and finished goods, in such form as may be prescribed.