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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(1) in Delhi Sales Tax Act, 1975

(1)Every person-
(a)who is a liquidator of any company which is being wound up whether under the orders of a court or otherwise; or
(b)who has been appointed the receiver of any assets of a company (hereinafter referred to as the "liquidator"),
shall, within thirty days after he has become such liquidator, give notice of his appointment as such to the Commissioner.