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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(1)(i) in The Delhi Value Added Tax Act, 2004

(i)a decision of the Commissioner touching on the internal administration of the Value Added Tax Authorities; [x x x] [Word 'or' omitted by DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005.]