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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Daman and Diu - Subsection

Section 20(3)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)any amount received after he has been granted a certificate of registration in respect of sales made and such amount relates to the period during which he had not been granted a certificate of registration under this Regulation; and