Section 11(2)(b) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 3] [Section 11(2)] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(2)(b) in The Delhi Value Added Tax Act, 2004

(b)be entitled to carry forward the amount remaining after application under subsection (2)(a) to next calender month or tax period, as the case may be, of the same year, or

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NCT Delhi - Subsection

Section 11(2)(b) in The Delhi Value Added Tax Act, 2004