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[Cites 0, Cited by 1] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2) in Delhi Entertainments and Betting Tax Act, 1996

(2)The amount of tax assessed by the assessing authority shall, together with any penalty that may be directed to be paid, be paid by the proprietor within a period of fifteen days from the date of service of notice of demand issued by the assessing authority.