Section 18(1)(e) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(1)(e) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(e)prevents or obstructs in any manner the Commissioner or any officer authorized by him in this behalf under this Act, to enter, inspect and search the place of business or any other place where the goods or the accounts, registers and documents are believed to be kept, or prevents or obstructs the Commissioner or such officer to seize the goods or the accounts, registers and documents;

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NCT Delhi - Subsection

Section 18(1)(e) in The Delhi Sales Tax on Right to Use Goods Act, 2002