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[Cites 0, Cited by 0] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(c) in The Delhi Value Added Tax Act, 2004

(c)no recovery proceedings in relation to such Government dues shall be invalid by reason only that no fresh notice of demand was served upon the dealer or person after the disposal of such objection or appeal or such Government dues have been enhanced or reduced in such objection or appeal.]