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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Daman and Diu - Subsection

Section 5(2)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)Where the amount of price and other charges in relation to the goods in such contract is not ascertainable from the terms and conditions of the contract, the amount of such price and other charges shall be calculated as the sale price stipulated in the contract as reduced by the prescribed percentage.