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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Daman and Diu - Subsection

Section 68(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)The exercise of power of supervision, review or rectification referred to in sub-section (3) shall not be construed as power to make an assessment or re-assessment after the expiry of the time referred to in section 34.