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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Daman and Diu - Subsection

Section 22(1)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)a registered dealer has ceased to carry on any activity or business which would entitle him to be registered as a dealer under this Regulation; or