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NCT Delhi - Section

Section 86 in The Delhi Value Added Tax Act, 2004

86. Penalties.

- [(1) In this section "tax deficiency" means the difference between the tax properly payable by the person in accordance with the provisions of this Act and the amount of tax paid by the person in respect of a calendar month.Explanations - 1. 'Tax properly payable' includes the amount of tax under section 32 of the 'Act'