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[Cites 0, Cited by 1] [Section 74] [Entire Act]

NCT Delhi - Subsection

Section 74(6) in The Delhi Value Added Tax Act, 2004

(6)Where a person has requested a hearing under sub-section (5) of this section and the person fails to attend the hearing at the time and place stipulated, the Commissioner shall proceed and determine the objection in the absence of the person.