Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

NCT Delhi - Section

Section 88 in The Delhi Value Added Tax Act, 2004

88. Relationship to assessment and impact on criminal penalties.

(1)The penalties specified under this Act are owed notwithstanding that no assessment of tax owed under this Act has been made.
(2)Any penalty imposed under this Act shall be without prejudice to any prosecution for any offence under this Chapter.