Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

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

(g)"taxation authority" means any person or authority appointed by the [Government] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.] by notification in the Official Gazette to exercise "the powers and perform" the duties conferred or imposed upon a taxation authority by or under, this Act;