Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 481] [Entire Act] NCT Delhi - Subsection Section 481(3) in The Delhi Municipal Corporation Act, 1957 (3)the publication of rates of taxes as determined by [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] from time to time;
