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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1)(a) in The Delhi Value Added Tax Act, 2004

(a)the dealer holds trading stock for the purpose of sale, or for use as raw materials for the production of [finished goods] [Substituted for 'trading stock' by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.];