Section 24(2)(e) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2)(e) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(e)any other matter including levy of fees for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the purposes of this Act.

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 24(2)(e) in The Delhi Sales Tax on Right to Use Goods Act, 2002