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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(2)(e) in The Delhi Value Added Tax Act, 2004

(e)a registered dealer has ceased to be liable to pay tax under this Act, the registered dealer or the dealer's legal representative in case of clause (c) above, shall apply for cancellation of his registration to the Commissioner in the manner and within the time prescribed.