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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Daman and Diu - Subsection

Section 48(2)(c) in Daman and Diu Value Added Tax Regulation, 2005

(c)every person who has paid an amount of tax, interest, penalty or other amount due under this Regulation, shall preserve a copy of the challan evidencing the making of the payment.