Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act] Daman and Diu - Subsection Section 8(1)(E) in Daman and Diu Value Added Tax Regulation, 2005 (E)the whole or part of the price payable by the buyer for the purchase of the goods has been written-off by the dealer as a bad debt; and