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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Daman and Diu - Subsection

Section 61(7) in Daman and Diu Value Added Tax Regulation, 2005

(7)Save as otherwise provided in this section, every search or seizure made under this section shall, as far as possible, be carried out in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to searches or seizures made under that Code.