Section 10(2)(a) in Delhi Motor Vehicles Taxation Act, 1962

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NCT Delhi - Subsection

Section 10(2)(a) in Delhi Motor Vehicles Taxation Act, 1962

(a)In a case where payment of tax has been made in accordance with clause (a) of sub-section (2) of Section 4, for each complete month of the period for which such tax has been paid, and during which the vehicle was removed from Delhi or such vehicle's registration is cancelled, of an amount equal to one-twelfth of the annual tax payable in respect of such vehicle; and

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NCT Delhi - Subsection

Section 10(2)(a) in Delhi Motor Vehicles Taxation Act, 1962