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[Cites 0, Cited by 3] [Section 74A(2)] [Section 74A] [Entire Act]

NCT Delhi - Subsection

Section 74A(2)(b) in The Delhi Value Added Tax Act, 2004

(b)Notwithstanding anything contained to the contrary in section 34, no order under this section shall be passed after the expiry of four years from the end of the year in which the order passed by the subordinate officer has been served on the dealer.