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

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NCT Delhi - Subsection

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

(a)where such vehicle is described in Part A of Schedule I-

(i)for a year at the rate specified in the corresponding entry in column (2) thereof (hereinafter refer to as the annual rate); or

(ii)for one or more quarters, at one-fourth of the annual rate for each quarter; or for any period less than a quarter expiring on the last day of the quarter, at one-twelfth of the annual rate for each complete month or part thereof included in such period; or

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NCT Delhi - Subsection

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