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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Daman and Diu - Subsection

Section 76(8) in Daman and Diu Value Added Tax Regulation, 2005

(8)Where the Appellate Tribunal sets aside an assessment and remits the matter to the Commissioner or any other authority under this Regulation for a further assessment, the Appellate Tribunal may at the same time order the Commissioner to refund to the person whole or part of the amount in dispute