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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(3) in Delhi Sales Tax Act, 1975

(3)Where the security or additional security furnished by a dealer is in the form of a security bond and the surety dies or becomes insolvent, the dealer shall, within thirty days of the occurrence of such event, inform the authority granting the certificate of registration and shall, within ninety days of such occurrence, execute a fresh surety bond.