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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(3) in The Delhi Value Added Tax Act, 2004

(3)Any assessment made under this section shall be without prejudice to prosecution for any offence under this Act.Explanation : A person may, if he disagrees with the notice of assessment, file an objection under section 74 of this Act.