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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(3) in The Delhi Value Added Tax Act, 2004

(3)The taxable quantum of a dealer shall not include turnover from-
(a)sales of capital assets;
(b)sales made in the course of winding up the dealer's activities; and
(c)sales made as part of the permanent diminution of the dealer's activities.