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[Cites 0, Cited by 1] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(4) in Delhi Sales Tax Act, 1975

(4)Every dealer whose liability to pay tax under this Act has ceased under sub-section (3), shall, if his turnover calculated from the commencement of any year again exceeds the taxable quantum on any day within such year, be liable to pay such tax with effect from the date immediately following the day on which his turnover first exceeds the taxable quantum, on all sales effected by him after that day.