Section 5(1)(b) in Delhi Motor Vehicles Taxation Act, 1962

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NCT Delhi - Subsection

Section 5(1)(b) in Delhi Motor Vehicles Taxation Act, 1962

(b)specify in the certificate of registration granted, in respect of the vehicle under the [Motor Vehicles Act, 1988] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.],or in case of vehicle not registered under that Act, in a certificate in such form as may be prescribed, that the tax has been paid for the period specified under clause (a) or that no tax is payable , in respect of that vehicle, as the case may be.

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NCT Delhi - Subsection

Section 5(1)(b) in Delhi Motor Vehicles Taxation Act, 1962