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(4)] [Section 84] [Entire Act] NCT Delhi - Subsection Section 84(4)(a) in The Delhi Value Added Tax Act, 2004 (a)whether any person, society, club or association or any firm or any branch or department of any firm is or would be a dealer;