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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Daman and Diu - Subsection

Section 50(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)A tax invoice in respect of a sale shall be issued in duplicate and the original of which shall be issued to the purchaser (or the person taking the delivery, as the case may be) and the duplicate shall be retained by the selling dealer.