Section 10(3)(c) in The Delhi Value Added Tax Act, 2004

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NCT Delhi - Subsection

Section 10(3)(c) in The Delhi Value Added Tax Act, 2004

(c)[ the goods are exported from Delhi,- [Substituted for existing clause (c) by Delhi Act 6 of 2012, dated, 15-6-2012, w.e.f. 18-6-2012.]

(i)by way of a sale made as per the provisions of sub-section (1) of section 8 of the Central Sales Tax Act, 1956; or

(ii)other than by way of a sale, to a branch of the registered dealer or to a consignment agent,]