Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] NCT Delhi - Subsection Section 11(iv) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2021 (iv)in sub-section (4), for the words “No tax, interest or penalty”, the words “No penalty” shall be
