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[Cites 0, Cited by 0] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(9) in The Delhi Value Added Tax Act, 2004

(9)Save as otherwise provided in this Act, the provisions of the Code of Civil Procedure, 1908 (5 of 1908), relating to appeals to the High Court shall, as far as may be, apply in the case of appeals under this section.]