Section 10(1)(a) in Delhi Motor Vehicles Taxation Act, 1962

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(1)(a) in Delhi Motor Vehicles Taxation Act, 1962

(a)In a case where payment of tax has been made in accordance with clause (a) of sub-section (2) of section 4, for each complete month of the period for which such tax has been paid and which is unexpired on the date on which the tax token and the certificate of registration were surrendered of an amount equal to one-twelfth of the annual tax payable in respect of such vehicle; and

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 10(1)(a) in Delhi Motor Vehicles Taxation Act, 1962