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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Daman and Diu - Subsection

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

(vii)an auctioneer, who sells or auctions goods belonging to any principal, whether disclosed or not and whether the offer of the intending purchaser is accepted by him or by the principal or a nominee of the principal;