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[Cites 0, Cited by 0] [Section 46] [Entire Act]

NCT Delhi - Subsection

Section 46(6) in The Delhi Value Added Tax Act, 2004

(6)Any amount of money which the aforesaid person is required to pay to the Commissioner, or for which he is personally liable to the Commissioner under this section shall, if it remains unpaid, be recoverable as if arrears of land revenue.