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[Cites 0, Cited by 5] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(3) in Delhi Sales Tax Act, 1975

(3)Every registered dealer required to furnish returns under sub-section (2) shall pay into a Government Treasury or the Reserve Bank of India or in such other manner as may be prescribed, the full amount of tax due from him under this Act according to such return, and shall where such payment is made into a Government Treasury or the Reserve Bank of India furnish along with the return a receipt from such Treasury or Bank showing the payment of such amount.