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[Cites 0, Cited by 0] [Section 74A(1)] [Section 74A] [Entire Act]

NCT Delhi - Subsection

Section 74A(1)(b) in The Delhi Value Added Tax Act, 2004

(b)in any case, the order is erroneous, insofar as it is prejudicial to the interest of revenue, and after examination, the Commissioner may pass an order to the best of his judgement, where necessary.