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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1)(c) in Delhi Sales Tax Act, 1975

(c)a dealer has ceased to be liable to pay tax under this Act, the Commissioner may cancel the certificate of registration of such dealer or the transferor, as the case may be, from such date as may be specified by him: