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[Cites 0, Cited by 3] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(e) in The Delhi Value Added Tax Act, 2004

(e)[] [Existing clause (d) relettered as clause (e) by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] in the case of any other goods, at the rate of twelve and a half paise in the rupee: