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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

Daman and Diu - Subsection

Section 14(5)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)the person is not registered as a dealer under this Regulation in pursuance of section 24, and such person has not made an application for grant of certificate of registration as a dealer within one month of the date of the commencement of this Regulation; and