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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(a) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2021

(a)in sub-section (1),––
(i)the words “of any individual return or part thereof” shall be omitted;
(ii)after the words “any proceedings under this Act”, the words “without giving an opportunity of being