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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(s) in The Delhi Value Added Tax Act, 2004

(s)the manner in which, the time by when, the information to be included and the form in which the returns under section 26 or section 27 of this Act are to be furnished;