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[Cites 0, Cited by 0] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(4) in The Delhi Value Added Tax Act, 2004

(4)Except when a tax invoice is issued under sub-section (1) of this section, if a dealer sells any goods exceeding such amount in value as may be prescribed, in any one transaction to any person, he shall issue to the purchaser a retail invoice containing the particulars specified in sub-section (5) of this section and retain a copy thereof.