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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Daman and Diu - Subsection

Section 93(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)On payment of such sum as may be determined by the Commissioner under sub-section (1), no further proceedings shall be commenced against such person in respect of the same offence.