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 2] [Section 4] [Entire Act] NCT Delhi - Subsection Section 4(2) in The Delhi Value Added Tax Act, 2004 (2)The Government may, if it deems necessary, reduce the rates of tax as specified in sub-section (1), by a notification to that effect in the Official Gazette.
