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[Cites 0, Cited by 1] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(1) in Delhi Sales Tax Act, 1975

(1)No person shall be entitled to call in question the jurisdiction of any sales tax authority appointed under section 9, not being an appellate authority, after the expiry of ninety days from the date of receipt by that person of any notice under this Act issued by such sales tax authority.