Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act] NCT Delhi - Subsection Section 8(3)(b) in The Delhi Value Added Tax Act, 2004 (b)partly for other purposes, the amount of tax on the sale of the goods shall be the greater of-(i)A - (A x B/C); or(ii)A - B;