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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Daman and Diu - Subsection

Section 1(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)It shall come into force on such date as the Administrator may, by notification, appoint, and different dates may be appointed for different provisions of this Regulation and any reference in any such provision to the commencement of this Regulation shall be construed as a reference to the coming into force of that provision.