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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Daman and Diu - Subsection

Section 9(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)The amount of the tax credit to which a dealer is entitled in respect of the purchase of goods shall be the amount of input tax arising during the tax period as reduced in the manner specified in sub-sections (4) and (6).