Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 81(2)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(2)(a) in The Delhi Value Added Tax Act, 2004

(a)filed within 60 days from the date on which the order appealed against is received by the Commissioner or [served upon] the other party: