Section 84(8) in Daman and Diu Value Added Tax Regulation, 2005
(8)If any such question arises from any order already passed under this Regulation or under the Daman and Diu Sales Tax Act, 1964 (4 of 1964) as then in force in Daman and Diu, no such question shall be entertained for determination under this section but such question may be raised in an appeal against such order.
