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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Daman and Diu - Subsection

Section 79(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Save as provided in clause (i) of sub-section (1), nothing in sub-section (1) shall prevent the person from filing an appeal under section 74 objecting to the amount or the obligation to pay any amount assessed by the Commissioner.