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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(w) in The Delhi Value Added Tax Act, 2004

(w)the turnover, the form of the audit report, the particulars to be set forth in such report and the time of furnishing such report under section 49 of this Act;