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[Cites 0, Cited by 0] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(6) in Delhi Sales Tax Act, 1975

(6)Save as provided in the foregoing sub-sections, and subject to such rules as may be prescribed, any assessment made or order passed under this Act or the rules made thereunder by any person appointed under section 9 or by the Appellate Tribunal may be reviewed by such person or by the Appellate Tribunal, as the case may be, suo motu or upon an application made in that behalf.