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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Daman and Diu - Subsection

Section 8(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)If the tax payable in relation to the sale referred to in sub-section (1), exceeds the tax actually accounted for by the dealer, the amount of the excess tax shall be deemed to accrue during the tax period in which the adjustment is made, and such excess tax shall not be attributable to any earlier tax period.