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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Daman and Diu - Subsection

Section 12(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)The Government may prescribe the period for which turnover of a dealer, turnover of purchases made by a dealer and adjustment of tax or adjustment to a tax credit by a dealer shall be treated as arising for a class of transactions during that period.