Section 79(1) in Daman and Diu Value Added Tax Regulation, 2005
(1)No appeal shall lie to any authority or the Appellate Tribunal under this Regulation against -(a)a decision of the Commissioner to make an assessment of tax or penalty;(b)a notice requiring a person to furnish a return;(c)a notice issued under section 58 or section 59;(d)a decision of the Commissioner to notify any matter under this Regulation;(e)a notice asking a dealer to show cause why he should not be prosecuted for an offence under this Regulation;(f)a decision relating to the seizure or retention of books of account, registers and other documents;(g)a decision sanctioning a prosecution under this Regulation;(h)a decision of the Commissioner on the administration of the Value Added Tax authorities;(i)an assessment made by the Commissioner to give effect to an order of the Appellate Tribunal or a court.
