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

NCT Delhi - Subsection

Section 16(11) in The Delhi Value Added Tax Act, 2004

(11)The Commissioner may notify a dealer or a class of dealers who shall not be entitled to opt for payment of tax under this section.] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]