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[Cites 0, Cited by 0] [Section 84(6)] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(6)(c) in The Delhi Value Added Tax Act, 2004

(c)the person has, in the application for the determination of the determinable question, indicated the answer to the determinable question which the person believes to be correct (in this section called the "proposed determination"), the Commissioner shall be deemed for the purposes of this Act to have made and issued to the person on the day after the expiry of the prescribed period, a determination of the determinable question in the terms of the proposed determination.