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] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(3) in The Delhi Value Added Tax Act, 2004

(3)Nothing in this section shall stay any proceedings by the Commissioner or before a court for the recovery of-
(a)any amounts due under this Act that are not the subject of a dispute before the Commissioner; or
(b)any amounts due under this Act where the person has made an appeal to the Appellate Tribunal.