Section 5(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

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NCT Delhi - Subsection

Section 5(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(b)the year commencing on the 1st day of April, 2002 has exceeded or exceeds the limit of four lakh rupees shall, until such liability ceases under sub-section (3), be liable to pay tax under this Act on the turnover of sales made by him on or after the appointed day:

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NCT Delhi - Subsection

Section 5(1)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002