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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Daman and Diu - Subsection

Section 6(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)The tax due from any dealer referred to in sub-section (3) shall be assessed and tax recovered as if the dealer is a dealer liable to be proceeded against under the provisions of this Regulation.