Section 15(1) in Daman and Diu Value Added Tax Regulation, 2005
(1)This section applies where -(a)a registered dealer sells used goods;(b)the registered dealer has purchased goods from a resident seller who was not registered under this Regulation;(c)the goods were purchased either as trading stock for resale without any alteration, or for use as raw materials;(d)the registered dealer is liable to tax under section 3 on the sale of the goods or the goods which were manufactured after use of such goods as raw material or part of such goods so manufactured, as the case may be; and(e)the registered dealer has sufficient proof of the amount paid for the goods.
