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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(3) in The Delhi Value Added Tax Act, 2004

(3)Where the security or additional security furnished by a person is in the form of a surety bond and the surety dies or becomes insolvent, the person shall within one month of the occurrence of such event, inform the Commissioner and shall within three months of such occurrence, execute a fresh surety bond.