Section 4(2)(b) in Delhi Motor Vehicles Taxation Act, 1962

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2)(b) in Delhi Motor Vehicles Taxation Act, 1962

(b)[ where such vehicle is described in part B of Schedule I, a one time tax at the amount specified in the corresponding entry in column (2) in the said part or, as the case may be, the amount specified in sub clause (ii) of clause (b) of sub section (1) of section 3.] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.]

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NCT Delhi - Subsection

Section 4(2)(b) in Delhi Motor Vehicles Taxation Act, 1962