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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Daman and Diu - Subsection

Section 59(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)The Commissioner may retain, remove, take copies or extracts, or cause copies or extracts to be made of the said records, books of account, registers and documents without fee by the person in whose custody the records, books of account, registers and documents are held.