Section 15(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(b)to furnish such information relating to the stock of goods, or purchases, sales or deliveries of goods by the dealer, or any other information relating to his business, as may be deemed necessary, for the purposes of this Act.

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NCT Delhi - Subsection

Section 15(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002