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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(6) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(6)The accounts, registers or documents impounded under sub-section (4) or seized under sub-section (5) may be retained even beyond a period of six months from the date of impounding or seizure, as the case may be, by the Commissioner for such further period as may be specified from time to time.