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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(3)(b) in Delhi Sales Tax Act, 1975

(b)On the date specified in the notice, or as soon as may be thereafter, the Commissioner shall, after considering all the evidence which may be produced, assess the amount of tax due from the dealer.