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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Daman and Diu - Subsection

Section 74(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)A person, who is aggrieved by the failure of the Commissioner to make a decision or pass an order or make any assessment under this Regulation, within six months after a request in writing was served by the person, may file an appeal against such failure.