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

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NCT Delhi - Subsection

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

(b)[In a case where payment of tax has been made in accordance with clause (b) of sub-section(2) of section 4, at the rate specified in Part B of Schedule I or, as the case may be, 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 10(1)(b) in Delhi Motor Vehicles Taxation Act, 1962