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[Cites 0, Cited by 2] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(1) in The Delhi Value Added Tax Act, 2004

(1)An application for registration shall be made in the prescribed form, within such time, containing such particulars and information and accompanied by such fee, security and other documents as may be prescribed.Explanation : The Commissioner may, by order to be published in the Official Gazette, specify certain classes of persons who may not be required to furnish a security.