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[Cites 0, Cited by 0] [Section 85] [Entire Act]

NCT Delhi - Subsection

Section 85(3) in The Delhi Value Added Tax Act, 2004

(3)The ruling shall be treated as coming into effect on the date stated in the ruling (which may be a date prior to the publication of the ruling) or, if no date is stated in the ruling, on the date of publication of the Official Gazette.