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[Cites 0, Cited by 0] [Section 43(8)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(8)(b) in The Delhi Value Added Tax Act, 2004

(b)the amount due from time to time in respect of the certificate shall be a charge upon the immovable property of the certificate debtor, to which every other charge created subsequently to the service of the said certificate shall be postponed.