Section 37(1)(a) in Delhi Sales Tax Act, 1975

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(1)(a) in Delhi Sales Tax Act, 1975

(a)the tax payable under this Act, by such firm, association or family up to the date of such discontinuance may be assessed as if no such discontinuance had taken place; and

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NCT Delhi - Subsection

Section 37(1)(a) in Delhi Sales Tax Act, 1975