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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1)(h) in The Delhi Value Added Tax Act, 2004

(h)a registered dealer has committed one or more offences or contravened the provisions of this Act and the offence or contravention is, in the opinion of the Commissioner, of such magnitude that it is necessary to do so; or