Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act] NCT Delhi - Subsection Section 50(2)(d) in The Delhi Value Added Tax Act, 2004 (d)an individual pre-printed serialised number and the date on which the tax invoice is issued: