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NCT Delhi - Section

Section 23 in The Delhi Sales Tax on Right to Use Goods Act, 2002

23. Delegation of Commissioner's power.

- Subject to such restrictions and conditions as may be prescribed, the Commissioner may, by order in writing, delegate any of his powers, functions and duties under this Act except that under sub-section (7) of Section 18 to any officer not below the rank of an Assistant Sales Tax Officer.