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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2) in Delhi Sales Tax Act, 1975

(2)Where on account of death, incapacity, insolvency, liquidation or other cause a person is unable to claim or receive any refund due to him, his legal representative or the trustee or guardian or receiver, as the case may be, shall be entitled to claim or receive such refund for the benefit of such person or his estate.