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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(2)(a) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(a)the expiry of six years or, as the case may be, four years from the date of final order of assessment as specified in sub-section (1); or