Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(1) in The Delhi Value Added Tax Act, 2004 (1)The sale of goods listed in the First Schedule shall be exempt from tax subject to the conditions and exceptions set out therein.
