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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Daman and Diu - Subsection

Section 80(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)No assessment made under this Regulation shall be invalid merely on the ground that the action could also have been taken by any other authority under any other provisions of this Regulation.