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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Daman and Diu - Subsection

Section 25(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)Where the surety bond has been executed in favour of a person by another registered dealer and the certificate of registration of such dealer has been either cancelled or he has closed down his business, the person shall furnish a fresh surety as may be prescribed and in the manner as stated in sub-section (3).