Section 3(b) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
(b)in sub-section(2),—(i)in clause (d), the word ‘‘and’’ occurring at the end shall be omitted;(ii)in clause (e), for the word ‘‘Council:’’, the words ‘‘Council; and’’ shall be substituted;(iii)after clause (e), the following clause shall be inserted, namely:––
