Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act] NCT Delhi - Subsection Section 13(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002 (b)has not defaulted in making payment of tax otherwise payable by or due from him under this Act;