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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(7) in The Delhi Value Added Tax Act, 2004

(7)Every registered dealer who applies for cancellation of his registration shall surrender with his application the certificate of registration granted to him and every registered dealer whose registration is cancelled otherwise than on the basis of his application shall surrender the certificate of registration within seven days of the date of communication to him of the cancellation.