Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Daman and Diu - Subsection

Section 20(1)(d) in Daman and Diu Value Added Tax Regulation, 2005

(d)the dealer possesses sufficient proof of the amount of input tax in respect of the purchases,