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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(3) in The Delhi Value Added Tax Act, 2004

(3)Where in his opinion it is necessary or convenient to do so, the Commissioner may issue notifications for carrying out the purposes of this Act:Provided that any notification shall not be inconsistent with this Act or any rules or regulations made pursuant to it.