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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Daman and Diu - Subsection

Section 38(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)Where the Commissioner has issued a notice to the person under section 58 informing him that an audit, investigation or inquiry into his business affairs shall be undertaken, the excess amount referred to in sub-section (2) shall be carried forward to the next tax period as a tax credit in that period.