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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Daman and Diu - Subsection

Section 3(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)The tax calculated under sub-section (1) shall be payable on every sale of goods effected by a dealer -
(a)on and from the day on which the dealer was required to be registered under this Regulation; or
(b)during the period he is registered as a dealer under this Regulation.