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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Daman and Diu - Subsection

Section 87(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)Where as a result of any proceedings the amount of tax has been wholly reduced, and a penalty has been levied with reference to such tax, the penalty so levied shall be reduced to nil and if the penalty has already been paid, it shall be refunded within two months of the reduction of such tax.