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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(4) in The Delhi Value Added Tax Act, 2004

(4)Where the surety bond has been executed by another registered dealer and the dealer's registration is either cancelled or he has closed down his business, the person shall furnish a fresh security as may be prescribed and in the manner as stated in sub-section (3) of this section.