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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(b) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019

(b)after the words and figures “or section 101”, the words, figures and letter “or section 101C of the Central Goods and Services Tax Act, 2017, respectively,” shall be inserted;