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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Daman and Diu - Subsection

Section 86(17) in Daman and Diu Value Added Tax Regulation, 2005

(17)If any dealer fails to furnish a true copy of report of audit referred to in section 49 within the prescribed time, the person shall be liable to pay, by way of penalty, a sum of ten thousand rupees.