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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Daman and Diu - Subsection

Section 84(11) in Daman and Diu Value Added Tax Regulation, 2005

(11)The determination by the Commissioner under this section shall be binding only-
(a)on the applicant who had sought it;
(b)in respect of the transaction in relation to which determination had been sought; and
(c)on the Commissioner and other Value Added Tax Authorities in respect of the applicant and the said transaction.