Section 66(2)(a) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 1] [Section 66(2)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(2)(a) in The Delhi Value Added Tax Act, 2004

(a)the Government may appoint as many [Special] [Substituted for 'Additional' by Delhi Act 6 of 2012, dated, 15-6-2012, w.e.f. 18-6-2012.] Commissioners of Value Added Tax, Value Added Tax Officers and such other persons with such designations as the Government thinks necessary; and

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NCT Delhi - Subsection

Section 66(2)(a) in The Delhi Value Added Tax Act, 2004