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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

Daman and Diu - Subsection

Section 102(2)(n) in Daman and Diu Value Added Tax Regulation, 2005

(n)the form in which the proof of payment of tax, statement of opening stock and finished goods shall be furnished to the Commissioner, under sub-section (8) of section 16;