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

Daman and Diu - Subsection

Section 86(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)If, a registered dealer fails to comply with the provisions of sub-section (1) of section 21, such dealer shall be liable to pay, by way of penalty, a sum of one hundred rupees for each day during which such failure continues or five thousand rupees, whichever is less.