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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(5)(a) in The Delhi Value Added Tax Act, 2004

(a)[ not purchase goods from a person who is not registered under this Act: [Substituted by DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005. Prior to substitution, read as under: '(a) not purchase goods from a person who is not registered under this Act;']