Section 3(10)(a) in The Delhi Value Added Tax Act, 2004

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NCT Delhi - Subsection

Section 3(10)(a) in The Delhi Value Added Tax Act, 2004

(a)to furnish any information in respect of the goods brought or kept in stock or sold by any participant before or during or after the exhibition-cum-sale; or

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NCT Delhi - Subsection

Section 3(10)(a) in The Delhi Value Added Tax Act, 2004