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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(2)(a) in Delhi Sales Tax Act, 1975

(a)in the case of a dealer liable to pay tax under sub-section (2) of section 3 who has applied for the grant of a certificate of registration under section 14, be such amount as the Commissioner may, having regard to the nature and size of the business of such dealer, determine for the payment of the tax for which the dealer may be or become liable under this Act;