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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

Daman and Diu - Subsection

Section 74(1)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)file an appeal to the Commissioner, when such decision has been made or order has been passed or assessment has been made by the Assistant Commissioner or Deputy Commissioner or Joint Commissioner: