Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act] Daman and Diu - Subsection Section 18(1)(c) in Daman and Diu Value Added Tax Regulation, 2005 (c)the dealer is liable to pay tax, or is registered or required to be registered under the Central Sales Tax Act, 1956 (74 of 1956):