AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

6. Burden of proof.

The burden of proving that in respect of any sale effected by a dealer he is not liable to pay tax under this Act, shall lie on him.



Delhi Sales Tax Act, 1975 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys