Section 37 in Daman and Diu Value Added Tax Regulation, 2005
37. Order of application of payments.
- Where an amount of tax, interest, or penalty is payable by any person under this Regulation and such person pays in part, or the Commissioner recovers in part, an amount of such tax, interest, or penalty due under this Regulation, the amount of tax, interest, or penalty so paid or recovered shall be adjusted from interest, penalty and tax payable under this Regulation and thereafter from the interest, penalty and tax payable under the Central Sales Tax Act, 1956 (74 of 1956) if such interest, penalty and tax payable relate to the sale of goods from the Daman and Diu under that Act.
