Section 9(2)(e) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

(e)[ for goods purchased from a casual trader;] [Inserted by Delhi Value Added Tax (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]

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