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[Cites 0, Cited by 0] [Section 174(1)] [Section 174] [Entire Act]

NCT Delhi - Subsection

Section 174(1)(i) in Delhi Goods and Services Tax Act, 2017

(i)the Delhi Value Added Tax Act, 2004, except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the Constitution,