Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] Daman and Diu - Subsection Section 88(1) in Daman and Diu Value Added Tax Regulation, 2005 (1)The penalties shall be leviable under this Regulation notwithstanding that no assessment of tax under this Regulation has been made.
