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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Daman and Diu - Subsection

Section 22(8) in Daman and Diu Value Added Tax Regulation, 2005

(8)The Commissioner shall, at intervals not exceeding three months, publish in the Official Gazette, such particulars as may be prescribed, of registered dealers whose certificate of registration has been cancelled.