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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Daman and Diu - Subsection

Section 10(3)(c) in Daman and Diu Value Added Tax Regulation, 2005

(c)the goods are exported from Daman and Diu, other than by way of a sale, to a branch of the dealer or to a consignment agent,