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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(1)(k) in The Delhi Value Added Tax Act, 2004

(k)[ a notice served on the person under sub-section (10) of section 84.] [Inserted, vide DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005.]