Section 13(1)(d) in The Delhi Sales Tax on Right to Use Goods Act, 2002

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NCT Delhi - Subsection

Section 13(1)(d) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(d)has made an undertaking for getting himself registered as dealer observing and complying with the provisions of this Act, if the dealer has started the business of transfer of right to use goods for the first time in Delhi.

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NCT Delhi - Subsection

Section 13(1)(d) in The Delhi Sales Tax on Right to Use Goods Act, 2002