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[Cites 0, Cited by 0] [Section 1] [Entire Act]

NCT Delhi - Subsection

Section 1(3) in Delhi Motor Vehicles Taxation Act, 1962

(3)It shall come into force on such date as the [Lieutenant Governor of the National Capital Territory of Delhi] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.] may, by notification in the Official Gazette, appoint.