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[Cites 0, Cited by 1] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(4) in The Delhi Value Added Tax Act, 2004

(4)Where, pursuant to clause (b) of sub-section (3), the applicant furnishes a reply to the notice, the Commissioner may, either accept the application and register the person, or reject the application for reasons to be recorded in writing.