Section 9(6)(b) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(6)(b) in The Delhi Value Added Tax Act, 2004

(b)the goods or goods manufactured out of such goods are to be exported from Delhi by way of transfer to a-

(i)non-resident consignment agent; or

(ii)non-resident branch of the dealer; and