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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Daman and Diu - Subsection

Section 9(5)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)in consultation with the Government, specify, by notification, the methods for calculating the amount of tax credit or the amount of any adjustment or reduction of a tax credit in a case or a class of cases.