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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Daman and Diu - Subsection

Section 25(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)Where the security furnished by any person is forfeited in whole or is rendered insufficient, he shall furnish a fresh security of the requisite amount or, as the case may be, shall make up the deficiency in such manner and within such period as may be specified.