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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(7) in Delhi Sales Tax Act, 1975

(7)In any claim for refund, it shall not be open to the dealer to question the correctness of any assessment or other matter decided which has become final and conclusive or ask for a review of the same and the dealer shall not be entitled to any relief on such claim except refund of tax wrongly paid or paid in excess.