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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Daman and Diu - Subsection

Section 68(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where the Commissioner delegates his powers under Chapter X, the person, to whom such power has been delegated, shall carry and produce on demand evidence in the prescribed form of the delegation of these powers when exercising the powers.