LexSection 75 — Transitional provisions.
The Delhi Sales Tax Act, 1975
Where a dealer liable to pay tax under the Bengal Finance (Sales Tax) Act, 1941 (Bengal Act VI of 1941), as in force in Delhi immediately before the commencement of this Act is not liable to pay tax under the provisions of this Act, he shall, notwithstanding the repeal of the first mentioned Act, continue to be liable to pay tax on the sales made by him after such commencement of all goods-- (i) purchased by him before such commencement, (ii) manufactured by him before or after such commencement out of raw materials purchased before such commencement.Open in Lexace · Ask the AI about this section