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[Cites 0, Cited by 4] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(4) in The Delhi Value Added Tax Act, 2004

(4)Where a dealer has purchased goods and the goods are to be used partly for the purpose of making the sales referred to in sub-section (1) of this section and partly for other purposes, the amount of the tax credit shall be reduced proportionately.