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[Cites 0, Cited by 0] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(3) in The Delhi Value Added Tax Act, 2004

(3)Where it is not feasible to remove any records, books of account, registers, other documents or goods, the Commissioner may serve on the owner and any person who is in immediate possession or control thereof, an order that he shall not remove or part with or otherwise deal with them except with the previous permission of the Commissioner.