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[Cites 0, Cited by 2] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(6) in Delhi Sales Tax Act, 1975

(6)Where an order giving rise to a refund is the subject matter of an appeal or further proceeding or where any other proceeding under this Act is pending and the Commissioner is of opinion that the grant of the refund is likely to adversely affect the revenue, the Commissioner may withhold the refund till such time as the Commissioner may determine.