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[Cites 0, Cited by 0] [Section 39A(1)] [Section 39A] [Entire Act]

NCT Delhi - Subsection

Section 39A(1)(a) in Delhi Entertainments and Betting Tax Act, 1996

(a)any person from whom any amount of money is due, or may become due, to the person (in this section called "the taxpayer") liable to pay tax, interest, penalty or any amount due under this Act; or