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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(6) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(6)No assessment under the provision of sub-section (5) shall be made after the expiry of six years from the end of the year in respect of which or part of which the tax is assessed.