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[Cites 0, Cited by 0] [Section 85] [Entire Act]

NCT Delhi - Subsection

Section 85(5) in The Delhi Value Added Tax Act, 2004

(5)The Commissioner may, by notification published in the Official Gazette, withdraw or qualify a ruling already issued under this section but such withdrawal or qualification shall not affect the entitlement of any person to rely on the ruling with respect to any transaction or action commenced or completed by him prior to such withdrawal or qualification.