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[Cites 0, Cited by 2] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(2) in The Delhi Value Added Tax Act, 2004

(2)Subject to sub-section (3) of this section, an application for the determination of a determinable question may be made in respect of a proposed transaction, a transaction that is being undertaken, or a transaction has been concluded.