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[Cites 0, Cited by 1] [Section 67] [Entire Act]

NCT Delhi - Subsection

Section 67(4) in The Delhi Value Added Tax Act, 2004

(4)Nothing in sub-section (3) shall prevent the Commissioner issuing general orders, instructions and directions to any person who determines objections under section 74 or answers questions under section 84 of this Act about the manner of determining classes of objections or answering classes of questions.