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 18(1)] [Section 18] [Entire Act] NCT Delhi - Subsection Section 18(1)(f) in The Delhi Sales Tax on Right to Use Goods Act, 2002 (f)fails to make deduction of tax at source or, after deducting fails to deposit amount so deducted as required under Section 12 of this Act;