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

Daman and Diu - Subsection

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

(a)in the case of the first subsequent offence, fifty per cent. of the penalty leviable under this Regulation; and