Section 29(2)(a) in Daman and Diu Value Added Tax Regulation, 2005

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

(a)the expression "principal officer" shall have the meaning assigned to it under clause (35) of section 2 of the Income-tax Act, 1961 (43 of 1961);

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