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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Daman and Diu - Subsection

Section 21(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)The Commissioner may, after considering any information furnished under this Regulation or otherwise received and after making such inquiry as he may deem fit, amend from time to time any certificate of registration granted under this Regulation.