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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(2)(b) in The Delhi Value Added Tax Act, 2004

(b)the Deputy Commissioner of Value Added Tax [and the Assistant Commissioner of Value Added Tax] shall have and exercise all the powers and perform all the duties of Revenue Assistant under the said Act;