Section 70(2) in The Delhi Value Added Tax Act, 2004
(2)Where the Commissioner has notified a form for a particular purpose, all persons shall be required to report the information [using the form, in such manner as may be notified by him.] [Substituted for 'using the form' by Delhi Act 6 of 2012, dated, 15-6-2012, w.e.f. 18-6-2012.]
