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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(2)(a) in The Delhi Value Added Tax Act, 2004

(a)the Additional Commissioner of Value Added Tax and the Joint Commissioner of Value Added Tax shall have and exercise all the powers and perform all the duties of the Deputy Commissioner under the Delhi Land Reforms Act, 1954 (Delhi Act 8 of 1954);