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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

NCT Delhi - Subsection

Section 67(3)(b) in The Delhi Value Added Tax Act, 2004

(b)a particular question under section 84 of this Act, so as to require the person to determine the objection or answer the question of a particular person in a particular manner.