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NCT Delhi - Section

Section 36 in The Delhi Value Added Tax Act, 2004

36. Manner of payment of tax, penalties and interest.

- Every person liable to pay tax, interest, penalty or any other amount under this Act shall pay the amount to the Government Treasury of Delhi, the Reserve Bank of India or a branch in Delhi of a bank prescribed under the rules, or at such other place or in such other manner as may be prescribed.