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[Cites 0, Cited by 1] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(z) in The Delhi Value Added Tax Act, 2004

(z)the conditions subject to which the Commissioner may require any person to produce records, books of account, registers and other documents, answer questions or prepare and furnish additional information under sub-section (2) of section 59 of this Act;
(za)records that an owner or person in charge of a goods vehicle shall carry with him in respect of the goods carried in the goods vehicle under subsection (2) of section 61 of this Act and form, manner and amount of security under sub-section (5) of section 61 of this Act;
(zb)the manner in which an auction of goods or a goods vehicle shall be carried out under section 63 of this Act;
(zc)the restrictions and conditions subject to which the Commissioner may delegate his powers, and the form of evidence of such delegation under section 68 of this Act;
(zd)[ Deleted.] [Deleted by DVAT (Amendment) Act, 2013 (5 of 2013) w.e.f. 12.09.2013. Earlier clause (zd) read as: amount of fine prescribed under sub-section (5) of section 70 of this Act;]
(ze)[ the form and manner in which an objection under section 74 of this Act or an application for review under section 74B of this Act, may be filed and the fee payable in respect thereof;] [[Substituted by DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005. Prior to substitution, clause (ze) read as under: