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 88] [Entire Act] NCT Delhi - Subsection Section 88(1) in The Delhi Value Added Tax Act, 2004 (1)The penalties specified under this Act are owed notwithstanding that no assessment of tax owed under this Act has been made.
