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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

Daman and Diu - Subsection

Section 58(4)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)serve a notice of the assessment or re-assessment of the amount of tax, interest and penalty, if any, pursuant to sections 32 and 33.