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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Daman and Diu - Subsection

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

(A)any transaction of sale or purchase of capital assets pertaining to such trade, commerce, manufacture, adventure, concern or transaction referred to in subclauses (i) to (iv) shall be deemed to be business;