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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(2)(e) in Delhi Sales Tax Act, 1975

(e)the authority to whom applications for registration under sections 14, 15, 16 and 17 may be made and the form of such applications and the fees payable in respect thereof;