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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Daman and Diu - Subsection

Section 48(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)Every person required to prepare or preserve accounts and records shall retain the required accounts and records for seven years after the conclusion of the events or transactions which they record unless any proceedings in respect of any event or transaction is pending in that case they shall be preserved till the final decision in those proceedings.