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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(5)(a) in Delhi Sales Tax Act, 1975

(a)in the case of an individual, by the individual himself, and where the individual is absent from India by the individual concerned or by some person duly authorised by him in this behalf and where the individual is mentally incapacitated from attending to his affairs, by his guardian or by any other person competent to act on his behalf;