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[Cites 0, Cited by 1] [Section 92] [Entire Act]

NCT Delhi - Subsection

Section 92(1) in The Delhi Value Added Tax Act, 2004

(1)Subject to such conditions as may be prescribed, the Commissioner may authorise either generally or in respect of a particular case or class of cases any officer or person subordinate to him to investigate all or any of the offences punishable under this Act.