Section 15(2)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(b)any person to whom a notice as aforesaid has been or might be issued, will not, or would not produce or cause to be produced any books of accounts or other documents which will be useful for, or relevant to, any proceedings under this Act, or

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NCT Delhi - Subsection

Section 15(2)(b) in The Delhi Sales Tax on Right to Use Goods Act, 2002