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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(3)(b) in The Delhi Value Added Tax Act, 2004

(b)issue a notice to the applicant, clearly stating the grounds on which his application is proposed to be rejected and permitting him to show cause in writing, within fifteen further days, why his application should not be rejected: