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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(3)(b) in The Delhi Value Added Tax Act, 2004

(b)for any goods that were taxable at last point under the Delhi Sales Tax Act, 1975 (43 of 1975) held at the time of the commencement of this Act;