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[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

Daman and Diu - Subsection

Section 87(4)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)in the case of the second and any further subsequent offence, one hundred per cent. of the penalty leviable under this Regulation.