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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2) in Delhi Sales Tax Act, 1975

(2)No order of assessment, reassessment or re-computation shall be made under sub-section (1), after-
(a)the expiry of four years or, as the case may be, six years as specified in sub-section (7) of section 23; or
(b)the expiry of one year from the date of service of notice under sub-section (1), whichever is later.