Section 13(1)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(1)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(a)has no liability to pay tax, interest, penalty or any amount due or has not defaulted in furnishing any return or returns together with the receipted challan or challans showing payment of all tax payable under this Act;

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NCT Delhi - Subsection

Section 13(1)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002