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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Daman and Diu - Subsection

Section 85(5) in Daman and Diu Value Added Tax Regulation, 2005

(5)The Commissioner may, by notification, withdraw or confirm or amend a ruling already issued under this section but such withdrawal or confirmation or amendment shall not affect the entitlement of any person to rely on the ruling with respect to any transaction or action commenced or completed by him prior to such withdrawal or confirmation or amendment.