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NCT Delhi - Section

Section 16 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2021

16. Amendment to Schedule II : In Schedule II of the Delhi Goods and Services Tax Act, paragraph 7 shall be

omitted and shall be deemed to have been omitted with effect from the 1st day of July, 2017.SANJAY KUMAR AGGARWAL, Principal Secy. (Law, Justice & L.A.)Uploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064and Published by the Controller of Publications, Delhi-110054. SURENDERMAHADASAMDigitally signed by SURENDERMAHADASAMDate: 2021.08.13 13:19:11 +05'30'