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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

Daman and Diu - Subsection

Section 102(2)(x) in Daman and Diu Value Added Tax Regulation, 2005

(x)the amount of fresh surety to be furnished, where certificate of registration of the person who has executed surety bond is either cancelled or such person has closed down his business, under sub-section (4) of section 25;