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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(7) in The Delhi Value Added Tax Act, 2004

(7)Save as otherwise provided in this section, every search or seizure made under this section shall as far as possible be carried out in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to searches or seizures made under that Code.