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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(6)(a) in The Delhi Value Added Tax Act, 2004

(a)who is registered under the Delhi Sales Tax Act, 1975 or the Delhi Sales Tax on Works Contract Act, 1999 [or the Delhi Sales Tax on Right to Use Goods Act, 2002] [Inserted, vide DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.], at the time of the commencement of this Act;