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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(2)(f) in Delhi Sales Tax Act, 1975

(f)the procedure for and other matters incidental to registration of dealers, the granting of certificates of registration, the period within which such certificates shall be granted and the forms of such certificates; (g) the intervals at which, and the manner in which, the tax under this Act shall be payable under section 21; (h) the returns to be furnished under sub-section (2) of section 21 and dates by which, and the authority to whom, such returns shall be furnished;
(i)the procedure to be followed for assessment under section 23;