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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(1)(d) in The Delhi Value Added Tax Act, 2004

(d)enters into partnership or other association in regard to his business or adds, deletes or changes the particulars of the persons having interest in business, and if any such registered dealer dies, his legal representative shall, in like manner, inform the said authority.