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[Cites 0, Cited by 5] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1) in The Delhi Value Added Tax Act, 2004

(1)Subject to sub-sections (2) and (4) of this section, where an amount of tax or penalty has been assessed under section 32 or 33 of this Act, the Commissioner may not proceed to enforce payment of the amount assessed until two months after the date of service of the notice of assessment.