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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

Daman and Diu - Subsection

Section 102(2)(f) in Daman and Diu Value Added Tax Regulation, 2005

(f)the form in which, the authority to whom, and time within which a dealer shall file a return and the manner of payment of tax under sub-section (3) of section 6;