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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Daman and Diu - Subsection

Section 22(2)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)a registered dealer has ceased to carry on any activity which would entitle him to be registered as a dealer under this Regulation; or