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[Cites 0, Cited by 0] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(3) in The New Delhi Municipal Council Act, 1994

(3)Subject to the provisions of sub-section (2), in the case of an advertisement liable to the advertisement tax, the Chairperson shall grant permission for the period to which the payment of the tax relates and no fee shall be charged in respect of such permission.