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NCT Delhi - Section

Section 6 in The Delhi Sales Tax on Right to Use Goods Act, 2002

6. Tax payable by dealer.

- Subject to the provisions of this Act and the rules made thereunder, there shall be paid by every dealer who is liable to pay tax under this Act, the tax leviable in accordance with Section 4 on the turnover of sales in respect of the transfer of the right to use any goods effected by him.