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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Daman and Diu - Subsection

Section 6(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where a dealer sells capital goods used by him on and from the time of purchase exclusively for purposes other than making non-taxed sale of goods, and has not claimed a tax credit in respect of such capital goods under section 9, the sale of such capital goods shall be exempt from tax.