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[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

Daman and Diu - Subsection

Section 61(6)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)that the goods and goods vehicle shall be kept in the office, godown or other place within Daman and Diu, belonging to the owner of the goods vehicle and in the custody of such owner; and