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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(c) in The Delhi Value Added Tax Act, 2004

(c)in respect of goods specified in the Fourth Schedule, at the rate of twenty paise in the rupee; [x x x] [Word 'and' omitted by Delhi Value Added Tax (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]