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[Cites 0, Cited by 0] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(1) in The Delhi Value Added Tax Act, 2004

(1)The amount of any tax, interest, penalty or other amount due under this Act shall be paid in the manner specified in section 36 of this Act and a notice of assessment served on the person for such an amount shall constitute a demand for payment of the amount stated in the assessment by the time stipulated in the notice of assessment.