Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

Daman and Diu - Subsection

Section 45(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)where such Government dues are reduced in any appeal -
(i)it shall not be necessary for the Commissioner to serve upon the person a fresh assessment or notice of demand; and
(ii)the Commissioner shall give intimation of such reduction to him and to the person with whom recovery proceedings are pending.