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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Daman and Diu - Subsection

Section 50(8) in Daman and Diu Value Added Tax Regulation, 2005

(8)If a purchaser claims to have lost the original tax invoice, the selling dealer may, subject to such conditions and restrictions as may be prescribed, provide a copy of such tax invoice clearly marked as a copy of original tax invoice.