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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(5)(b) in Delhi Sales Tax Act, 1975

(b)in the case of a Hindu undivided family, by a Karta, and where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family;