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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Daman and Diu - Subsection

Section 86(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)If any person falsely represents that he is registered as a dealer under this Regulation, he shall be liable to a penalty equal to the amount of tax wrongly collected as such or one lakh rupees, whichever is higher.