Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act] Daman and Diu - Subsection Section 15(2)(a) in Daman and Diu Value Added Tax Regulation, 2005 (a)the input tax borne by the seller who was residing in Daman and Diu when he purchased the goods;