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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Daman and Diu - Subsection

Section 21(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)An amendment to certificate of registration made under sub-section (3) shall take effect from the date of contingency which necessitates the amendment whether or not information in that behalf is furnished within the time prescribed under subsection (1).