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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(5)(c) in The Delhi Value Added Tax Act, 2004

(c)in case the sale is in the course of inter-State trade or commerce, the name, registration number and address of the purchasing dealer and type of statutory form, if any, against which the sale has been made;