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[Cites 0, Cited by 0] [Section 74A(1)] [Section 74A] [Entire Act]

NCT Delhi - Subsection

Section 74A(1)(a) in The Delhi Value Added Tax Act, 2004

(a)any turnover of sales has not been brought to tax or has been brought to tax at lower rate, or has been incorrectly classified, or any claims incorrectly granted or that the liability to tax is understated, or