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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Daman and Diu - Subsection

Section 60(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)Where it is not feasible to remove any records, books of account, registers, other documents or goods, the Commissioner may serve on the owner and any person who is in immediate possession or control thereof, an order directing that he shall not remove or part with or otherwise deal with them except with the previous permission of the Commissioner.