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

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NCT Delhi - Subsection

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

(a)the time within which, and the manner in which, the tax shall be paid; (b) the form of declaration and additional declaration, particulars to be stated therein and the time within which the declaration or additional declaration shall be delivered under section 4 or section 6, as the case may be:

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NCT Delhi - Subsection

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