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 5] [Section 33] [Entire Act] NCT Delhi - Subsection Section 33(2) in The Delhi Value Added Tax Act, 2004 (2)The amount of any penalty assessed under this section is due and payable on the date on which the notice of assessment is served by the Commissioner.
