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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(2)(b) in Delhi Sales Tax Act, 1975

(b)in the case of any addition or modification in the description of any goods or class of goods in the certificate of registration, from the date of the contingency if information in that behalf is furnished within the time prescribed under section 40 and from the date of receipt of request for such addition or modification by the Commissioner, in any other case;