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[Cites 0, Cited by 1] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(4) in Delhi Entertainments and Betting Tax Act, 1996

(4)An appeal shall lie from an appellate order of the Commissioner passed under sub-section (3) to the appellate authority within one month from the date of service of such order, in such manner as may be prescribed, and the order of the appellate authority shall be final.