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 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2) in The Delhi Value Added Tax Act, 2004

(2)Where the dealer has accounted for turnover on the basis of amounts received and amounts paid, he shall include in the turnover of his final return-
(a)any amount not yet received in respect of sales made while he was registered; and
(b)any amount not yet paid in respect of purchases made while he was registered.