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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(3)(e) in Delhi Sales Tax Act, 1975

(e)if the dealer has been convicted of an offence under this Act or under the Bengal Finance (Sales Tax) Act, 1941 (Bengal Act VI of 1941), as then in force in Delhi; or