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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(1)(b) in Delhi Sales Tax Act, 1975

(b)assessed, reassessed or re-computed for any period under section 23 or section 24, less the amount if any, already paid by the dealer in respect of the said period,