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[Cites 0, Cited by 2] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1) in Delhi Sales Tax Act, 1975

(1)Every dealer whose turnover during the year immediately preceding the commencement of this Act exceeds the taxable quantum and every denier who at the commencement of this Act, is registered or is liable to pay tax under the Central Sales Tax Act, 1956 (74 of 1956), shall be liable to pay tax under this Act on all sales effected by him on or after such commencement.