Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] NCT Delhi - Subsection Section 43(9) in The Delhi Value Added Tax Act, 2004 (9)The certificate-debtor may within thirty days from the service of the certificate, present to the Commissioner a petition denying his liability in whole or in part.
