Section 1 in The Delhi Sales Tax on Right to Use Goods Act, 2002
1. Short title, extent and commencement.
(1)This Act may be called the Delhi Sales Tax on Right to Use Goods Act, 2002.(2)It extends to the whole of the National Capital Territory of Delhi.(3)It shall come into force on such date as the Government may, by notification in the official Gazette, appoint.
