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[Cites 0, Cited by 0] [Section 43(8)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(8)(a) in The Delhi Value Added Tax Act, 2004

(a)any private transfer or delivery of any of his immovable property or of any interest in any such property, shall be void against any claim enforceable in the execution of the certificate; and