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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

Daman and Diu - Subsection

Section 74(4)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)Every appeal under sub-section (1) shall be filed within two months of the date of service of the assessment, or order or decision, as the case may be; or