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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Daman and Diu - Subsection

Section 9(5)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)after recording the reasons in writing, reject the method adopted by the dealer and calculate the amount of tax credit after determining such extent in a fair and reasonable manner; or