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[Cites 0, Cited by 0] [Section 89(4)] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(4)(k) in The Delhi Value Added Tax Act, 2004

(k)interferes with or obstructs the Commissioner or any officer exercising any other power conferred under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to six months, and with a fine.