Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] NCT Delhi - Subsection Section 9(4) in The Delhi Sales Tax on Right to Use Goods Act, 2002 (4)If a dealer fails to comply with the terms of any notice issued under sub-section (2), the Commissioner shall assess to the best of his judgement the amount of tax due from him.
