Section 14(2)(b) in The Delhi Value Added Tax Act, 2004

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NCT Delhi - Subsection

Section 14(2)(b) in The Delhi Value Added Tax Act, 2004

(b)the opening stock has borne tax under the Delhi Sales Tax Act, 1975 (43 of 1975) at the point specified by the Government under section 5 of the said Act; and

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NCT Delhi - Subsection

Section 14(2)(b) in The Delhi Value Added Tax Act, 2004