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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Daman and Diu - Subsection

Section 43(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)On an application made before the expiry of the period under section 35, the Commissioner may, in respect of any dealer or person and for reasons to be recorded in writing, extend the time for payment or allow payment by installments, subject to such conditions as he may think fit to impose in the circumstances of the case.