Section 22(8) in The Delhi Value Added Tax Act, 2004
(8)[ The Commissioner shall, at intervals not exceeding three months, host on the departmental website, such particulars as may be prescribed, of registered dealers whose registration has been cancelled.] [[Substituted by the Delhi VAT (Amendment) Act, 2013 (1 of 2013), dated, 28-3-2013, w.e.f. 1-4-2013.Prior to substitution, it read as under:'(8) The Commissioner shall, at intervals not exceeding three months, publish in the Official Gazette such particulars as may be prescribed, of registered dealers whose registration has been cancelled.']]
