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[Cites 0, Cited by 1] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(4) in The Delhi Value Added Tax Act, 2004

(4)Any person who is not required by sub-section (1) to be registered but who-
(a)is a dealer; or
(b)intends from a particular date to undertake activities which would make him a dealer, may apply for registration.