Section 67(3) in Daman and Diu Value Added Tax Regulation, 2005
(3)No order, instruction or direction shall be issued by the Commissioner to any person or authority under this Regulation exercising the power under this Regulation to -(a)dispose of an appeal filed or to be filed under section 74 in a particular manner; or(b)determine a particular question under section 84 in a particular manner.
