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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(2)(c) in The Delhi Value Added Tax Act, 2004

(c)the Value Added Tax Officers and the Assistant Value Added Tax Officers shall have and exercise all the powers and perform all the duties of Tehsildar and Assistant Collector of the First Grade under the said Act.]