Section 15(10)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 15(10)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(10)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(a)who transports or holds in custody any goods of a dealer, to give any information in his possession in respect of such goods or to allow inspection thereof, as the case may be; and

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NCT Delhi - Subsection

Section 15(10)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002