Section 45(44a) in Delhi Entertainments and Betting Tax Act, 1996
(44a)[ prescribing the conditions for conducting special audit under section 45A;] [Substituted by the Delhi Entertainments and Betting Tax (Amendment) Act, 2009 (Delhi Act 2 of 2010), dated 5-1-2010, w.e.f. 1-2-2010.](r)any other matter which is required to be, or may be, prescribed.
