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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(b) in Delhi Sales Tax Act, 1975

(b)in the case of taxable turnover in respect of the goods specified in the Second Schedule, at such rate not exceeding four paise in rupee as the Central Government may, from time to time, by notification in the Official Gazette, determine;