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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(2)(b) in Delhi Sales Tax Act, 1975

(b)in a case where security is to be given for the proper custody and use of the forms referred to in sub-section (1), be the amount of tax determined by the Commissioner which is likely to be saved by a dealer by the issue of such forms;