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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Daman and Diu - Subsection

Section 41(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)The Embassies, diplomatic officials and international or public organizations specified in the Fifth Schedule shall be entitled to claim a refund of tax paid on goods purchased in the Daman and Diu, subject to such restrictions and conditions as may be prescribed.