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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Daman and Diu - Subsection

Section 23(1)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)the tax which would be payable in respect of those goods if the goods were sold at their fair market value on that date; or