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[Cites 0, Cited by 2] [Section 58] [Entire Act]

NCT Delhi - Subsection

Section 58(3) in The Delhi Value Added Tax Act, 2004

(3)The person on whom a notice is served under sub-section (1) of this section shall provide all co-operation and reasonable assistance to the Commissioner as may be required to conduct the proceedings under this section at his business premises.