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 2] [Section 66] [Entire Act] NCT Delhi - Subsection Section 66(1) in The Delhi Value Added Tax Act, 2004 (1)For carrying out the purposes of this Act, the Government shall appoint a person to be the Commissioner of Value Added Tax.
