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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

NCT Delhi - Subsection

Section 36A(5) in The Delhi Value Added Tax Act, 2004

(5)The person making such deduction under this section shall, at the time of payment or discharge, furnish to the contractor from whose bills or invoices such deduction is made, a certificate as may be prescribed in respect of the amount deducted, the rate at which it has been deducted and the details of deposit into the Government treasury.