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[Cites 0, Cited by 2] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(b)the transfer of the right to use any goods agreed to prior to the appointed day, and wherein the right to use has been continued after the appointed day, to the extent of the sale price received or receivable in respect of such use on or after the appointed day; and