Section 61(6)(a) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(6)(a) in The Delhi Value Added Tax Act, 2004

(a)that the goods and goods vehicle shall be kept in the office, godown or other place within Delhi, belonging to the owner of the goods vehicle and in the custody of such owner; and

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NCT Delhi - Subsection

Section 61(6)(a) in The Delhi Value Added Tax Act, 2004