Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act] Daman and Diu - Subsection Section 61(6)(b) in Daman and Diu Value Added Tax Regulation, 2005 (b)that the goods shall not be delivered to the consignor, consignee or any other person without the approval in writing of the Commissioner,