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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(l) in The Delhi Value Added Tax Act, 2004

(l)the circumstances and the conditions subject to which, a dealer may be permitted to pay tax by way of composition under section 16 of this Act;
(la)[ the procedure and forms relating to casual dealers under section 16A of this Act;] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]