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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Daman and Diu - Subsection

Section 86(16) in Daman and Diu Value Added Tax Regulation, 2005

(16)Where a person, who is not authorised under this Regulation to issue a tax invoice, issues a tax invoice, the person shall be liable to pay, by way of penalty, an amount of one lakh rupees or the tax deficiency, if any, whichever is higher.