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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(b) in The Delhi Value Added Tax Act, 2004

(b)[ in respect of goods specified in the Third Schedule, at the rate of five paise in the rupee: [Substituted by the Delhi Value Added Tax (Amendment) Act, 2009 (Act No. 1 of 2010), dated, 1-1-2010, w.e.f. 13-1-2010.]