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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Daman and Diu - Subsection

Section 32(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where the Commissioner has made an assessment under sub-section (1), the Commissioner shall forthwith serve on concerned person a notice of assessment of the amount of any additional tax due for that tax period.