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[Cites 0, Cited by 7] [Section 8(1)] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(1)(d) in The Delhi Value Added Tax Act, 2004

(d)[ the goods or part of the goods sold have been returned to the dealer within six months of the date of sale; or] [Substituted by DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005. Earlier clause (d) read as: '(d) the goods or part of goods sold have been returned to the dealer; or']