Section 10(2) in The Delhi Sales Tax on Right to Use Goods Act, 2002
(2)No order of assessment, reassessment or recomputation shall be made under sub-section (1) after-(a)the expiry of six years or, as the case may be, four years from the date of final order of assessment as specified in sub-section (1); or(b)the expiry of one year from the date of service of notice under sub-section (1), whichever is later.
