Section 20(2) in Daman and Diu Value Added Tax Regulation, 2005
(2)For the purposes of sub-section (1), the amount of the tax credit shall be the least of the following, namely: -(a)the amount of input tax disclosed in the proof referred to in clause (d) of sub-section (1); or(b)the tax fraction of the cost of the goods; or(c)the tax fraction of the fair market value of the goods at the time of registration; or(d)the amount specified under sub-section (3) of section 9.
