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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(zk) in The Delhi Value Added Tax Act, 2004

(zk)period within which and the manner in which [the declaration or the communication] [Substituted for 'the declaration' by DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005.] under section 95 of this Act is to be furnished;