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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(4) in The Delhi Value Added Tax Act, 2004

(4)In particular and without prejudice to the generality of the foregoing power, a notification issued by the Commissioner may stipulate all or any of the matters which in the opinion of the Commissioner are necessary or convenient for the proper administration of this Act.