Section 50(5)(e) in The Delhi Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(5)(e) in The Delhi Value Added Tax Act, 2004

(e)description, quantity, volume and value of goods sold and [services provided and the of amount of tax charged thereon located separately] [Substituted for 'services provided, inclusive of amount of tax charged thereon', vide Delhi Act 6 of 2013, dated 15-6-2012, w.e.f. 18-6-2012.]; and

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NCT Delhi - Subsection

Section 50(5)(e) in The Delhi Value Added Tax Act, 2004