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[Cites 0, Cited by 1] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(6) in The Delhi Value Added Tax Act, 2004

(6)The High Court may determine any issue which-
(a)has not been determined by the Appellate Tribunal;
(b)has been wrongly determined by the Appellate Tribunal, by reason of a decision on such question of law as is referred to in sub-section (1).