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[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(10)(b) in The Delhi Value Added Tax Act, 2004

(b)the goods or goods manufactured out of such goods are to be exported from Delhi by way of sale made under sub-section (1) of section 8 of the Central Sales Tax Act, 1956, the amount of the tax credit shall be reduced by the prescribed percentage.]