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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

NCT Delhi - Subsection

Section 16A(2) in The Delhi Value Added Tax Act, 2004

(2)The Commissioner shall, after verification of information furnished to him under clause (a) of sub-section (1) and after getting security under clause (b) of that sub-section, shall register the casual trader.