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[Cites 0, Cited by 0] [Section 87(6)] [Section 87] [Entire Act]

NCT Delhi - Subsection

Section 87(6)(c) in The Delhi Value Added Tax Act, 2004

(c)makes payment of such tax deficiency within three working days of the conclusion of the said proceedings, the amount of the penalty otherwise due, against the admitted and paid tax, shall be reduced by eighty per cent.]