Section 15(1)(d) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Daman and Diu - Subsection

Section 15(1)(d) in Daman and Diu Value Added Tax Regulation, 2005

(d)the registered dealer is liable to tax under section 3 on the sale of the goods or the goods which were manufactured after use of such goods as raw material or part of such goods so manufactured, as the case may be; and

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Daman and Diu - Subsection

Section 15(1)(d) in Daman and Diu Value Added Tax Regulation, 2005