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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(3)(b) in The Delhi Value Added Tax Act, 2004

(b)by the Commissioner in accordance with the provisions of sub-section (6) of this section and the rules regulating the procedure of recovery of tax, interest or penalty, composition money or other amount due as may be prescribed.]