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[Cites 0, Cited by 2] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(3) in The Delhi Value Added Tax Act, 2004

(3)A tax invoice in respect of a sale shall be issued in duplicate; the original shall be issued to the purchaser (or the person taking the delivery, as the case may be) and the duplicate shall be retained by the selling dealer.