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[Cites 0, Cited by 2] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(7) in Delhi Sales Tax Act, 1975

(7)The payment of the amount of tax and penalty (if any) due in accordance with the order of the Appellate Tribunal in respect of which an application has been made under sub-section (1) shall not be stayed pending the disposal of such application or any reference made in consequence thereof but if such amount is reduced as a result of such reference, the excess tax paid shall be refunded in accordance with the provisions of section 30.