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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Daman and Diu - Subsection

Section 85(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)The Commissioner may, by notification, publish his ruling on the answer to any question involving the interpretation of any issue under this Regulation or application of this Regulation to a class of persons or class of transactions.