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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(1) in Delhi Sales Tax Act, 1975

(1)If the Administrator is of opinion that it is necessary or expedient in the public interest so to do, he may, with the previous approval of the Central Government, exempt, by notification in the Official Gazette, and subject to such conditions, if any, as he may impose, any specified class of sales by any specified class of dealers from payment of the whole or any part of the tax payable under this Act.