Section 24(1)(a) in Delhi Sales Tax Act, 1975

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(1)(a) in Delhi Sales Tax Act, 1975

(a)within six years from the date of final order of assessment, in a case where the dealer has concealed, omitted or failed to disclose fully the particulars of such turnover; and

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NCT Delhi - Subsection

Section 24(1)(a) in Delhi Sales Tax Act, 1975