Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act] NCT Delhi - Subsection Section 84(3)(b) in The Delhi Value Added Tax Act, 2004 (b)the Commissioner has issued an assessment for the tax period in which the transaction that is the subject of the determinable question occurred.