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[Cites 0, Cited by 1] [Section 68] [Entire Act]

NCT Delhi - Subsection

Section 68(4) in The Delhi Value Added Tax Act, 2004

(4)Notwithstanding any law or doctrine to the contrary, the power delegated by the Commissioner to a person to determine an objection under section 74 of this Act may be exercised by that person, even though the person determining the objection is equal in rank to the person whose decision is under objection.