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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Daman and Diu - Subsection

Section 74(8) in Daman and Diu Value Added Tax Regulation, 2005

(8)Where the Commissioner does not dispose of the appeal within the time specified under sub-section (7), the person may submit a written request requiring him to dispose of the appeal within fifteen days.