Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 38(7)] [Section 38] [Entire Act] NCT Delhi - Subsection Section 38(7)(d) in The Delhi Value Added Tax Act, 2004 (d)furnish the declaration or certificate forms as required under Central Sales Tax Act, 1956,] shall be excluded.]]