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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Daman and Diu - Subsection

Section 58(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)The person on whom a notice is served under subsection (1) shall provide all co-operation and reasonable assistance to the Commissioner as may be required to conduct the proceedings under this section at his business premises.