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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(19) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(19)Auction of goods to be made under sub-section (17) or sub-section (18) shall be carried in the manner prescribed for disposal of goods under sub-section (6) of Section 64 of the Delhi Sales Tax Act.