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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(2)(k) in Delhi Sales Tax Act, 1975

(k)the form in which claims for refund or set-off may be preferred, the manner in which such claims for refund shall be verified and the refunds or set-off under this Act shall be allowed;