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[Cites 0, Cited by 2] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1) in Delhi Sales Tax Act, 1975

(1)No person who is not a registered dealer shall collect in respect of any sale of goods by him in Delhi any amount by way of tax under this Act, and no registered dealer shall make any such collection except in accordance with this Act and the rules made thereunder.