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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Daman and Diu - Subsection

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

(ix)any person who, for the purposes of, or in connection with, or incidental to, or in the course of, his business, disposes of any goods as unclaimed or confiscated, or unserviceable or scrap, surplus, old, obsolete or as discarded material or waste products by way of sale;