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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Daman and Diu - Subsection

Section 16(3)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)whose turnover in the year preceding the commencement of this Regulation or any subsequent year exceeds the taxable quantum under this Regulation but does not exceed twenty five lakh rupees or such other amount as may be specified by the Government by notification,