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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(2)(c) in The Delhi Value Added Tax Act, 2004

(c)every person who has paid an amount of tax, interest, penalty or other amount owed under this Act, shall preserve a copy of the challan evidencing the making of the payment.