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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Daman and Diu - Subsection

Section 35(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)Nothing in this section shall stay any proceedings by the Commissioner or before a court for the recovery of any amount due under this Regulation -
(a)which are not the subject of a dispute before the Commissioner; or
(b)which has not been stayed by the Appellate Tribunal or Court.