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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Daman and Diu - Subsection

Section 4(1)(d) in Daman and Diu Value Added Tax Regulation, 2005

(d)in the case of any other goods, not specified in the First, Second, Third and Fourth Schedules, at the rate of twelve and a half per cent.: