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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2)(e) in Delhi Motor Vehicles Taxation Act, 1962

(e)the authority before which, the manner in which, the time within which and the fee on payment of which, an appeal may be filed and the manner in which such appeal shall be heard and decided under section 16;