Section 15(2)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(a)any person to whom a notice under this Act was issued to produce or cause to be produced, any books of accounts or other documents has omitted or failed to produce or caused to be produced such books of accounts, or other documents, as required by such notice, or

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NCT Delhi - Subsection

Section 15(2)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002