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[Cites 0, Cited by 1] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1) in Delhi Sales Tax Act, 1975

(1)Any person who intends to establish a business in Delhi for the purpose of manufacturing goods of a value exceeding thirty thousand rupees per year, may, notwithstanding that he is not required to be registered under section 14, apply for provisional registration in such manner and to such authority as may be prescribed.