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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Daman and Diu - Subsection

Section 14(3)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)for any goods, which were taxable at last point under the Daman and Diu Sales Tax Act, 1964 (4 of 1964) as it stood before its repeal by section 106, held at the time of the commencement of this Regulation;