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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Daman and Diu - Subsection

Section 22(5) in Daman and Diu Value Added Tax Regulation, 2005

(5)If certificate of registration of a dealer, which has been cancelled under this section, has been restored as a result of an appeal or other proceeding under this Regulation, the certificate of registration of such dealer shall be restored and he shall be liable to pay tax as if his registration had never been cancelled.