Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1)(b) in The Delhi Value Added Tax Act, 2004

(b)required to be registered under this Act, shall be liable to pay tax calculated in accordance with this Act, at the time and in the manner provided in this Act.