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[Cites 0, Cited by 1] [Section 105(1)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(1)(b) in The Delhi Value Added Tax Act, 2004

(b)sale in the form of the transfer of a right to use goods, to the extent that the right to use goods is exercised after 1st April, 2005.