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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1) in The Delhi Value Added Tax Act, 2004

(1)Every person whose registration is cancelled shall pay in respect of all goods held on the date of cancellation an amount equal to the higher of-
(a)the tax that would be payable in respect of those goods if the goods were sold at their fair market value on that date; or
(b)the tax credit previously claimed in respect of those goods.