Section 36 in Daman and Diu Value Added Tax Regulation, 2005
36. Manner of payment of tax, penalties and interest.
- Every person, liable to pay tax, interest, penalty or any other amount under this Regulation, shall pay the amount to the Government Treasury of Daman and Diu, or a branch in Daman and Diu of a bank which may be prescribed, or at such other place or in such other manner as may be prescribed.
