Section 15(1)(d) in The Delhi Value Added Tax Act, 2004

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NCT Delhi - Subsection

Section 15(1)(d) in The Delhi Value Added Tax Act, 2004

(d)the registered dealer will be liable to tax under section 3 of this Act on the sale of the goods or the goods into which they were incorporated, as the case may be; and

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NCT Delhi - Subsection

Section 15(1)(d) in The Delhi Value Added Tax Act, 2004