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[Cites 0, Cited by 0] [Section 87] [Entire Act]

NCT Delhi - Subsection

Section 87(1) in The Delhi Value Added Tax Act, 2004

(1)Where as a result of any proceedings the amount of tax with respect to which a penalty was levied has been wholly reduced, the penalty levied shall be cancelled and if the penalty has been paid, it shall be refunded.