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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(2) in The Delhi Value Added Tax Act, 2004

(2)The Commissioner may by notification-
(a)permit certain classes of dealers to record turnover based on amounts paid or received; and
(b)require certain classes of dealers to record turnover based on amounts payable or receivable.