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[Cites 0, Cited by 1] [Section 66(2)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(2)(b) in The Delhi Value Added Tax Act, 2004

(b)the Commissioner may, with the previous sanction of the Government, engage and procure the engagement of other persons to assist him in the performance of his duties, in this Act referred to as "Value Added Tax Authorities".