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[Cites 0, Cited by 0] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(3) in Delhi Sales Tax Act, 1975

(3)In the case of an application for revision under this section by the dealer, the application shall be made within two years from the date on which the order in question was communicated to him or the date on which he otherwise comes to know of it, whichever is earlier.