Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 83 in The Delhi Value Added Tax Act, 2004 83. Bar of suits in civil courts. - No suit shall be brought in any civil court to set aside or modify any assessment made or any order passed under this Act or the rules made thereunder.
