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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(4)(a) in The Delhi Value Added Tax Act, 2004

(a)refuse to allow the goods or the goods vehicle to enter [or leave] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] Delhi;