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[Cites 0, Cited by 5] [Section 74(4)] [Section 74] [Entire Act]

NCT Delhi - Subsection

Section 74(4)(a) in The Delhi Value Added Tax Act, 2004

(a)in the case of an objection made under sub-section (1) of this section, within two months of the date of service of the assessment, or order or decision, as the case may be; or