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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(2) in Delhi Sales Tax Act, 1975

(2)Where the transferee or the lessee of a business referred to in sub-section (1) carries on such business either in his own name or in some other name, he shall be liable to pay tax on the sale of goods effected by him with effect from the date of such transfer and shall, if he is an existing dealer, apply within the prescribed time for amendment of his certificate of registration.