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[Cites 0, Cited by 7] [Section 67] [Entire Act]

NCT Delhi - Subsection

Section 67(2) in The Delhi Value Added Tax Act, 2004

(2)Subject to sub-section (3) of this section, the Commissioner may, from time to time, issue such orders, instructions and directions to any Value Added Tax Authorities as he thinks fit for the due and proper administration of this Act and all such persons engaged in the administration of this Act shall observe and follow such orders, instructions and directions of the Commissioner.