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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

NCT Delhi - Subsection

Section 74(4)(b) in The Delhi Value Added Tax Act, 2004

(b)in the case of an objection made under sub-section (2) of this section, no sooner than six months and not later than eight months after the written request was served by the person: