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 25] [Entire Act] NCT Delhi - Subsection Section 25(5) in The Delhi Value Added Tax Act, 2004 (5)The Commissioner may, for good and sufficient cause, order the forfeiture of the whole or any part of the security furnished by a person.
