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[Cites 0, Cited by 2] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(4) in The Delhi Value Added Tax Act, 2004

(4)The Government may prescribe the time at which a dealer shall treat the-
(a)turnover;
(b)turnover of purchases; and
(c)adjustment of tax or adjustment to a tax credit, as arising for a class of transactions.