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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Daman and Diu - Subsection

Section 6(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)The sale of goods specified in the First Schedule shall be exempt from tax:Provided that the Government may, by notification, specify the conditions and exceptions, if any, for the purposes of such exemptions.