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 1] [Section 74(1)] [Section 74] [Entire Act] NCT Delhi - Subsection Section 74(1)(b) in The Delhi Value Added Tax Act, 2004 (b)any other order or decision made under this Act, may make an objection against such assessment, or order or decision, as the case may be, to the Commissioner: