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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Daman and Diu - Subsection

Section 10(2)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)intended to be used for any of the purposes specified under sub-section (1) of section 9 but are subsequently used, fully or partly, for purposes other than those specified under the said sub-section; or