Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act] NCT Delhi - Subsection Section 35(3)(a) in The Delhi Value Added Tax Act, 2004 (a)any amounts due under this Act that are not the subject of a dispute before the Commissioner; or