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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(h) in The Delhi Value Added Tax Act, 2004

(h)conditions subject to which the dealers specified under the Fifth Schedule may be exempt from payment of tax under section 6 of this Act;
(ha)[ the conditions subject to which a dealer can make adjustments to tax in relation to the sale of goods under section 8 of this Act;] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]