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[Cites 0, Cited by 18] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(1) in The Delhi Value Added Tax Act, 2004

(1)No person who is not a registered dealer shall collect in respect of any sale of goods by him in Delhi any amount by way of tax under this Act and no registered dealer shall make any such collection except in accordance with this Act and the rules made thereunder and at the rates specified under this Act.