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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Daman and Diu - Subsection

Section 58(5) in Daman and Diu Value Added Tax Regulation, 2005

(5)Any assessment pursuant to an audit of the affairs of the business of the person referred to in sub-section (1) shall be without prejudice to prosecution for any offence under this Regulation.