Section 10(2)(b) in Delhi Motor Vehicles Taxation Act, 1962

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(2)(b) in Delhi Motor Vehicles Taxation Act, 1962

(b)[ In a case where payment of tax has been made in accordance with a clause (b) of sub-section (2) of section 4, at the rates specified in Part B of Schedule I or, as the case may be, sub-clause (ii) of clause (b) of sub-section (1) of section 3] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.].

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NCT Delhi - Subsection

Section 10(2)(b) in Delhi Motor Vehicles Taxation Act, 1962