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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(6) in Delhi Sales Tax Act, 1975

(6)Where as a result of any final order the amount of tax and penalty, if any, with respect to the default, in the payment of which the penalty was levied, has been wholly reduced, the penalty levied shall be cancelled and the amount of penalty paid shall be refunded.