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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(5)(f) in The Delhi Value Added Tax Act, 2004

(f)[] [Existing clauses (a) to (e) re-lettered as (b) to (f), by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] continue to retain tax invoices and retail invoices for all of his purchases as required under section 48 of this Act.