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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Daman and Diu - Subsection

Section 8(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where a dealer has accounted for an amount of tax improperly charged as referred to in sub-section (1), the dealer shall make an adjustment in calculating the tax payable in the return for the tax period during which it has become apparent that the tax is improperly charged.