Section 24(2) in Daman and Diu Value Added Tax Regulation, 2005
(2)The security furnished by a dealer registered under the Daman and Diu Sales Tax Act, 1964 (4 of 1964), and such security being valid on the date of the commencement of this Regulation, shall be deemed to have been furnished under this Regulation and shall be valid under this Regulation for a period of six months from the commencement of this Regulation or till a fresh security as required under sub-section (3) is furnished, whichever is later.
