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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Daman and Diu - Subsection

Section 82(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)The Commissioner may, at any time, suo motu or on an application made to him in this behalf, revoke any decision made against any person under sub-section (2) and thereupon such person shall cease to be disqualified.