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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(1)(d) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(d)deliberately disregards a notice of demand or fails to pay the amount in terms of any notice of demand and a period of six months has lapsed since the receipt of the notice of demand by him;