Section 1 in Delhi Motor Vehicles Taxation Act, 1962
1. Short title, extent and commencement.
(1)This Act may be called the Delhi Motor Vehicles Taxation Act, 1962.(2)It extends to the whole of the [National Capital Territory of Delhi] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.].(3)It shall come into force on such date as the [Lieutenant Governor of the National Capital Territory of Delhi] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.] may, by notification in the Official Gazette, appoint.
