Section 10(1)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

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NCT Delhi - Subsection

Section 10(1)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(a)within six years from the date of final order of assessment, in a case where the dealer has concealed, omitted or failed to disclose fully the particulars of such turnover; and

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NCT Delhi - Subsection

Section 10(1)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002