Section 9(2)(f) in The Delhi Value Added Tax Act, 2004

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NCT Delhi - Subsection

Section 9(2)(f) in The Delhi Value Added Tax Act, 2004

(f)[ to the dealers or class of dealers specified in the Fifth Schedule except the entry No. 1 of the said Schedule;] [[Substituted by DVAT (Second Amendment) Act, 2005 (10 of 2005), dated, 16-11-2005, w.r.e.f. 1-4-2005. Earlier, existing clause (e) was relettered as clause (f) by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005. Prior to substitution, clause (f) read as under:

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NCT Delhi - Subsection

Section 9(2)(f) in The Delhi Value Added Tax Act, 2004