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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1)(b) in The Delhi Value Added Tax Act, 2004

(b)in the case of a Hindu Undivided Family, by a Karta and where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family;