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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

NCT Delhi - Subsection

Section 39A(3) in Delhi Entertainments and Betting Tax Act, 1996

(3)Any person making any payment in compliance with a notice under this section shall be deemed to have made the payment under the authority of the taxpayer, and the receipt thereof by the Commissioner shall constitute a good and sufficient discharge of the liability of such persons to the extent of the amount specified in the receipt.