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[Cites 0, Cited by 1] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(6) in The Delhi Value Added Tax Act, 2004

(6)Where a registered dealer has furnished a security as a condition of registration, such security shall be required for the continuance in effect of registration, unless otherwise provided by the Commissioner.Explanation : The decision of the Commissioner not to register a person may be the subject of an objection under section 74 of this Act.