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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(2)(a) in Delhi Sales Tax Act, 1975

(a)in the case of a change in the name, ownership or place of business, or opening of a new place of business, from the date of contingency which necessitates the amendment whether or not information in that behalf is furnished within the time prescribed under section 40;