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Dadra and Nagar Haveli, Value Added Tax (Amendment) Regulation, 2015 - (20 Aug 2015)

MANU/PIBU/1154/2015

Sales Tax/VAT

The Union Cabinet approved the the promulgation of the Dadra and Nagar Haveli Value Added Tax (Amendment) Regulation, 2015 by the President under Article 240 of the Constitution. Amendment is made to Section 4(1)(b) of the Regulations, 2005.

Tags : VAT   DADRA AND NAGAR HAVELI  

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