Section 15(10)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 15(10)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(10)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(b)who maintains or has in his possession any accounts, registers or documents relating to the business of a dealer, to produce such accounts, registers or documents for inspection.

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NCT Delhi - Subsection

Section 15(10)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002