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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Daman and Diu - Subsection

Section 15(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)Where the amount paid by the registered dealer for the goods exceeds two thousand rupees, the tax credit shall be allowed in the tax period during which such goods are sold by the registered dealer or the goods into which they have been used are sold by the registered dealer.