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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Daman and Diu - Subsection

Section 12(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)Where a dealer intends to change the method of determining the turnover and turnover of purchases, he shall make the change with the approval of the Commissioner and the Commissioner may grant such approval, subject to such terms and conditions as he may, having regard to trade or accounting practice, deem fit.