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[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

NCT Delhi - Subsection

Section 87(4)(c) in The Delhi Value Added Tax Act, 2004

(c)the decision to adopt that treatment was made by the person relying on a determination given to the person by the Commissioner under section 84 of this Act or a ruling issued by the Commissioner under section 85 of this Act, the amount of the penalty otherwise due shall be reduced to nil.