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[Cites 0, Cited by 10] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(2) in The Delhi Value Added Tax Act, 2004

(2)Notwithstanding sub-section (1), the Commissioner may make an assessment of tax within one year after the date of any decision of the Appellate Tribunal or court where the assessment is required to be made in consequence of, or to give effect to, the decision of the Appellate Tribunal or court which requires the re-assessment of the person.