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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Daman and Diu - Subsection

Section 84(10) in Daman and Diu Value Added Tax Regulation, 2005

(10)The Commissioner may, by notice served on the person, withdraw or confirm or amend a determination issued under this section but such withdrawal or confirmation or amendment shall not affect the entitlement of any person to rely on the determination with respect to any transaction or action which he has commenced or which he has completed prior to the withdrawal or qualification.